Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Assam - Subsection Section 62(c) in Goalpara Tenancy Act, 1929 (c)as to whether a particular work is liable to affect another holding or other land held under or by the same landlord, the Deputy Commissioner may, on the application of either party, decide the question an his decision shall be final.
