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 55] [Entire Act] State of Assam - Subsection Section 55(1) in Goalpara Tenancy Act, 1929 (1)The court may pay then amount of the deposit notified under Clause (ii) of Section 54 or may, if it thinks fit, retain the amount pending the decision of a Civil Court as to the person so entitled.
