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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(3)(c) in Goalpara Tenancy Act, 1929

(c)compensation to the landlord, in lieu of rent, for the use and occupation of the land, when the landlord allows the tenant to retain possession of the land after the date of the decree, and to use it for the purpose of tending or gathering crops sown or planted before such date ;