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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(1) in Goalpara Tenancy Act, 1929

(1)Every tenant who is ejected from his holding shall be entitled to compensation for improvements which have been made in respect thereof, in accordance with this Act, by him or by his predecessor in interest, and for which compensation has not already been paid.