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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2) in Goalpara Tenancy Act, 1929

(2)No suit or application by the transferee as such for the recovery of rent from a tenant holding within such transferred tenure, or portion or share thereof, shall be entertained until such application for registration has been made and "landlord's fee" paid or tendered.