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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(1) in Goalpara Tenancy Act, 1929

(1)When a permanent tenure-holder or raiyat and his pedecessors in interest have held the tenure or holding at a rent or a rate of rent which has not been changed from the time of "the Permanent Settlement" the rent or rate of rent of such tenure or holding shall not be enhanced.