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] [Entire Act] State of Assam - Section Section 144 in Goalpara Tenancy Act, 1929 144. Subject to the provisions of Section 153, the Court may, when passing a decree or arrears of rent, order, on the oral application of the decree-holder the execution thereof, unless it is a decree for ejectment or for arrears.
