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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(1)(b) in Assam Non-Agricultural Urban Areas Tenancy Act, 1955

(b)that no enhancement shall be made within a period of six years from the date of the last enhancement by contract or by order of the Court, unless the land revenue or ground rent is enhanced during this period ;