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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(3) in Goalpara Tenancy Act, 1929

(3)When a portion of share of a holding is transfered, the rent of that portion or share shall, for the purposes of sub-Section (1), be deemed to be such proportion of the rent of the entire holding as the area or share transferred bears to that of the entire holding.