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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Assam - Subsection

Section 154(2)(b) in Goalpara Tenancy Act, 1929

(b)in the case of the holding of an occupancy raiyat held otherwise than at fixed rates, that the holding will be sold with power to annul all incumbrances.