Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(ii) in Assam State Acquisition of Zamindaries Act, 1951

(ii)Any sum which was payable by a tenure-holder as rent to his immediately superior landlord, calculated on the basis of an average of such rent payable for the 15 agricultural years preceding the date of vesting :