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] [Entire Act] State of Assam - Section Section 40 in Goalpara Tenancy Act, 1929 40. Non-occupancy tenant. - When the rent of a non-occupancy tenant has been enhanced by registered agreement, the tenant shall be entitled to remain in occupation of his holding at that rent for a term of five years from the date of the agreement.
