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[Cites 0, Cited by 0] [Section 162(1)] [Section 162] [Entire Act]

State of Assam - Subsection

Section 162(1)(c) in Goalpara Tenancy Act, 1929

(c)he shall be entitled to possession of the lands of the tenancy as mortgagee of the tenant, and to retain possession of them as such, until debt with the interest due thereon, has been discharged.