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 96] [Entire Act] State of Assam - Subsection Section 96(1) in Goalpara Tenancy Act, 1929 (1)Subject to the provisions of this section and any contract, a landlord may,by himself or by any other person authorised by him in this behalf, enter on and measure all land comprised in his estate, permanent tenure or jote.
