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 126] [Entire Act] State of Assam - Subsection Section 126(2) in Goalpara Tenancy Act, 1929 (2)When, under this Act, a civil court is authorised to make an order on the application of a landlord or a tenant, the application shall be made to the Court within the local limits of whose jurisdiction the lands are wholly or partly situated.
