Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(ii) in Goalpara Tenancy Act, 1929

(ii)in case (c) or (d) of that section, shall forthwith cause to be affixed in a conspicuous place at the court house a notification of the receipt thereof containing a statement of all the prescribed particulars ; and if the amount of deposit is not paid away under Section 35 within the period of fifteen days next following the date on which the notification is so affixed, the Court shall forthwith-