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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(4) in Goalpara Tenancy Act, 1929

(4)When the landlord accepts rent sent by postal money-order, the fact of his acceptance shall not be used in any way as evidence that he has admitted as correct any of the particulars set forth in the postal money order form or that he has waived his rights under Section 20 or Section 22.