Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 118 in Goalpara Tenancy Act, 1929

118. No presumption as to fixity of rent after record-of-rights.

- When the particulars mentioned in Clause (b) of Section 98 have recorded under this Chapter in respect of any tenancy, the presumption under Section 13 shall not thereafter apply to that tenancy.