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State of Assam - Section

Section 68 in Goalpara Tenancy Act, 1929

68. Restrictions in certain cases.

- A permanent tenure-holder, a raiyat at fixed rates of an occupancy tenant, shall not be liable to ejectment for arrears of rent, but his tenure or holding shall be liable to sale in execution of decree for the rent thereof, and the rent shall be a first charge thereon.