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 139] [Entire Act] State of Assam - Subsection Section 139(5) in Goalpara Tenancy Act, 1929 (5)The summons on all the defendants to the suit, other than co-sharer landlords, shall thereafter be served, and the Court shall thereupon proceed to the trial of the suit.
