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State of Assam - Section

Section 45 in Rules Having The Force of Law and Executive orders Relating to Forests

45. Right of a lessee. - Subject to the special conditions laid down, a lease for special cultivation shall confer a permanent, heritable and transferable right. The term of the lease shall be 15 years after which the holder shall be entitled to settlement on a periodic khiraj lease for special cultivation at the rates then current in the district.