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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Assam - Subsection

Section 124(2) in Goalpara Tenancy Act, 1929

(2)If in the opinion of the Court, any of these matters cannot be satisfactorily determined without a local inquiry, the Court may direct that a local inquiry be held under Order XXVI in Schedule to the Code of Civil Procedure, 1908 by such Revenue Officer as the Local Government may authorise in that behalf by the rule made under Rule 9 of Order XXVI in Schedule I to the said Code.