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[Cites 0, Cited by 0] [Section 84(4)] [Section 84] [Entire Act]

State of Assam - Subsection

Section 84(4)(b) in Goalpara Tenancy Act, 1929

(b)prevent an occupancy tenant from cutting sal or sisu, or a non-occupancy tenant or an under-raiyat from cutting a 'valuable tree' standing or grown on his land, which obstructs the cultivation of such land or otherwise renders it unfit for the purpose of the tenancy ; provided that he has, in the case of such tree, given his landlord thirty days' notice in the prescribed manner ;