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 3(1)] [Section 3] [Entire Act] State of Assam - Subsection Section 3(1)(n) in The Assam Fixation of Ceiling on Land Holdings Act, 1956 (n)"rent" means whatever is fully payable in money or in kind on account of the use and occupation of the land;