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State of Assam - Section

Section 103 in Assam Municipal Act, 1956

103. Method of recovery by owner.

- Every owner who, under the provisions of the preceding section, may be entitled to recover any sum from any occupying tenant of any holding or of any portion thereof, shall have for the recovery of such sum all such and the same remedies, powers, rights, and authorities as if such sum were rent payable to such owner by such tenant in respect of so much of such holding as may be in the occupation ,of such tenant.