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State of Assam - Section

Section 116 in Goalpara Tenancy Act, 1929

116. Period for which rents settled are to remain unaltered.

- For the purpose of determining the admissibility of any future enhancement or reduction of rent, the rent of a tenancy settled under this Chapter shall, from the date on which it takes effect,be treated as if it were an enhancement or reduction secured by the landlord under the provisions of this Act.