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 81] [Entire Act] State of Assam - Subsection Section 81(1) in Goalpara Tenancy Act, 1929 (1)A raiyat not bound by a lease or other agreement for a fixed period may, at the end of any agricultural year, surrender his holding, but he shall not be entitled to surrender a portion or share only of his holding.
