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 161] [Entire Act] State of Assam - Subsection Section 161(1) in Goalpara Tenancy Act, 1929 (1)Rules 58 to 63, both inclusive of Order XXI in Schedule I to the Code of Civil Procedure, 1908 shall not apply to any tenancy attached in execution of a decree for arrears due in respect thereof.
