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 155] [Entire Act] State of Assam - Subsection Section 155(2) in Goalpara Tenancy Act, 1929 (2)The purchaser at a sale under this section may,in manner provided in Section 158, and not otherwise, annul any incumbrance upon the tenure or holding , not being a registered and notified incurmbance.
