Section 123(1)(c) in Goalpara Tenancy Act, 1929

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State of Assam - Subsection

Section 123(1)(c) in Goalpara Tenancy Act, 1929

(c)land commonly known as khanabari, that is to say, land, whether cultivated or not, which is proved to have been recognised as included within an area reserved by the proprietor or permanent tenure-holder for the accommodation of his family and relations or of his personal and estate staff, for the which no rent is realised.

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State of Assam - Subsection

Section 123(1)(c) in Goalpara Tenancy Act, 1929