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State of Assam - Section

Section 78 in Goalpara Tenancy Act, 1929

78. Sub-letting by jotedar.

- A jotedar may sub-let the whole or a portion of his holding :Provided that the terms of the sub-lease are not inconsistent with the provisions of this Act:Provided also that the rent payable by the jotedar's tenant shall not in any case be less than the proportionate rent or rate of rent which the jotedar himself pay to landlord.