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State of Assam - Section

Section 8 in Assam (Temporarily Settled Areas) Tenancy Act 1971

8. Right of transfer.

- An occupancy tenant shall have a right of transfer in respect of his holding with prior permission of the Government in the manner prescribed. A notice of such transfer shall be served on the landlord in the manner prescribed :Provided that an occupancy tenant shall not transfer his land to a non-agriculturist.