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 157] [Entire Act] State of Assam - Subsection Section 157(1) in Goalpara Tenancy Act, 1929 (1)When the holding of an occupancy raiyat has been advertised for sale under section 154, it shall be put up of auction, and sold with power to avoid all incumbrances.
