Section 29 in Assam State Acquisition of Zamindaries Act, 1951
29. Saving and repeal.
- Any provisions of the Goalpara Tenancy Act, 1929 (Assam Act I of 1929) (as amended) or the Sylhet Tenancy Act, 1936 (Assam Act XI of 1936) (as amended) in so far as they are applicable and not repugnant to the provisions of this Act, shall continue to apply to tenants during the transitional period of the management of the estates and tenures under the Deputy Commissioner as provided for in section 8 of this Act.
