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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Assam - Subsection

Section 95(1) in Goalpara Tenancy Act, 1929

(1)All impositions upon a tenant for the use and occupation of the lands of his tenancy, in addition to the actual rent, which are not specially authorised by the Act, or by any other Act or Regulation of the time being in force, shall be illegal and all stipulations and reservations for the payment of sum shall be void.