Section 85(1)(ii) in Goalpara Tenancy Act, 1929

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State of Assam - Subsection

Section 85(1)(ii) in Goalpara Tenancy Act, 1929

(ii)in the case of a proprietor or permanent tenure- holder, for any charitable, religious or educational purpose or for any purpose of general public utility, authorise the acquisition thereof by the proprietor, permanent tenure-holder or jotedar of the estate, tenure or jote in which it is comprised, upon such conditions as the Deputy Commissioner may think fit, and shall require every tenant, or other person who holds any valid interest, whether immediate or mediate, in such parcel of land, to sell his interest in such land to the applicant, upon terms, including compensation to those concerned, as may be approved by the Deputy Commissioner.

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State of Assam - Subsection

Section 85(1)(ii) in Goalpara Tenancy Act, 1929