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] [Section 9] [Entire Act] State of Assam - Subsection Section 9(a) in Goalpara Tenancy Act, 1929 (a)that the landlord under whom it is held is entitled to enhance the rent thereof, either by local custom or by the considerations under which the tenure is held ; or
