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 123] [Entire Act] State of Assam - Subsection Section 123(3) in Goalpara Tenancy Act, 1929 (3)Any nij-jote or Khamar land held by a jotedar shall, notwithstanding such record, ceased to be nij-jote or khamar if at any time after the passing of the Act it is held by a tenant or tenants under such jotedar for twelve years continuously.
