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 14] [Entire Act] State of Assam - Subsection Section 14(1) in Goalpara Tenancy Act, 1929 (1)Every raiyat who, immediately before the commencement of this Act has, by the operation of any enactment, a right of occupancy in any land, shall, when this Act comes into force, have a right of occupany in that land.
