Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Assam - Section

Section 41 in Goalpara Tenancy Act, 1929

41. Initial rent.

- When an under-raiyat is admitted to occupation of land he shall, subject to the provisions of this Act become liable to pay such rent as may be agreed upon between himself and his landlord at the time of his admission :Provided that the rent or rate of rent agreed upon shall not be less than the rent or rate of payable by the raiyat to his landlord.