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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(zb) in Assam State Acquisition of Zamindaries Act, 1951

(zb)"Tenant" means a person who holds land under another person and is or, but for a special contract, would be, liable to pay rent for that land to that other person, but does not include a person who holds immediately under Government ;