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State of Assam - Section

Section 5 in Goalpara Tenancy Act, 1929

5. Classes of tenancies.

- There shall be, for the purposes of this Act, besides the class of tenants to in Explanation to Clause (20) of Section 4, the following classes of tenants, namely :
(1)Permanent tenure-holders, which expression includes permanent under-tenure-holders.
(2)Jotedars, which expression includes Darjotedars.
(3)Raiyats.
(4)Under-raiyats.