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 4] [Entire Act] State of Assam - Subsection Section 4(13) in Goalpara Tenancy Act, 1929 (13)"Permanent settlement" means the permanent settlement of Bengal and portions of Assam made in or about the year 1973, and hereinafter referred to as "the permanent settlement" ;
