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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Assam - Subsection

Section 83(ii) in Goalpara Tenancy Act, 1929

(ii)any portion of the lands of a tenancy is lost by dilution and the tenant obtains on that account an abatement of rent in respect of such portion, the tenant shall, unless there is a contract to the contrary made by registered instrument, be deemed to have surrender his rights to such lands or portion thereof and his tenancy and rights therein shall be extinguished.