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 64] [Entire Act] State of Assam - Subsection Section 64(1) in Goalpara Tenancy Act, 1929 (1)A landlord may, by application to the Deputy Commissioner, register any improvement which he has lawfully made or which has been made wholly or partly at his expense, or which he has assisted a tenant in making, in respect of a holding.
