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State of Assam - Section

Section 66 in Goalpara Tenancy Act, 1929

66. Permanent tenure-holders.

- A holder of a permanent tenure shall not be ejected by his landlord except on the ground that he has broken a condition on breach of which he is, under the terms of a contract between him and his landlord, liable to be ejected :Provided that when the contract is made after the commencement of this Act, the condition is consistent with the provisions of the Act.