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 10] [Entire Act] State of Assam - Subsection Section 10(1) in Goalpara Tenancy Act, 1929 (1)When the rent of a permanent tenure- holder is liable to enhancement, it may, subject to any contract between the parties, be enhanced up to such limit as the Court thinks fair and equitable.
