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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(iv) in Assam Adhiars Protection and Regulation Act, 1948

(iv)If a receipt does not contain substantially the above particulars, it shall be presumed, untill the contrary is shown to be an acquittance in full of the landlord's share of the crop due from the adhiar upto the date on which the receipt is given.