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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(g) in Assam Non-Agricultural Urban Areas Tenancy Act, 1955

(g)'tenant' means a person who holds land under another person, other than Government and who is, but for a special contract liable to pay rent for that land to the latter, and includes a person who derives his title from a tenant, and a person who continues in possession of any land after termination of his tenancy in respect of that land ;