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 27(4)] [Section 27] [Entire Act] State of Assam - Subsection Section 27(4)(b) in The Assam Fixation of Ceiling on Land Holdings Act, 1956 (b)that he has failed to pay the rent lawfully due to the landlord within 90 days of its becoming due ; or