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State of Assam - Section

Section 23 in Goalpara Tenancy Act, 1929

23. Effect on landlord of acceptance of occupancy transfer-fee.

- The acceptance of the 'occupancy transfer-fee' shall to operate as an admission of the amount of fixity of rent or the area or any incident of the holding transferred, or deemed to constitute an express consent of the landlord to the division of the holding or to the distribution of the rent payable in respect thereof.