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 30] [Entire Act]

State of Assam - Subsection

Section 30(1) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(1)Where an enhancement is claimed under Section 29 (i), the Deputy Commissioner shall not take into account any increase in productive powers due to fluvial action, which is merely temporary or casual;