Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Assam - Subsection Section 29(iv) in Assam (Temporarily Settled Areas) Tenancy Act 1971 (iv)that the revenue rate payable by the landlord to the State Government in respect of the holding of the tenant has increased.
