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 81] [Entire Act] State of Assam - Subsection Section 81(4) in Goalpara Tenancy Act, 1929 (4)Save as provided in sub-Section (3), nothing in this section shall affect any arrangement by which a tenant and landlord may agree to the surrender of the whole or any portion of the holding.
