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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(5)(b) in Goalpara Tenancy Act, 1929

(b)When the area held by a tenant exceeds one hundred standard bighas, the tenant shall be presumed to be a jotedar, until the contrary is shown.