Legal Document View

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
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(1)(c) in Goalpara Tenancy Act, 1929

(c)within lands acquired under the Land Acquisition Act, 1894 for the Government or any Local Authority or for a Railway company, or within a cantonment, while such lands remain the property of Government or any Local Authority or Railway company ;