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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1) in Goalpara Tenancy Act, 1929

(1)Every person who for a period of twelve years, whether wholly or partly before or after the commencement of this Act has continuously held as a raiyat land situate in any village, shall be deemed to have become, on the expiration of that period, a settled raiyat of that village.