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] [Entire Act] State of Assam - Section Section 132 in Goalpara Tenancy Act, 1929 132. Written statement optional. - A defendant in a suit for the recovery of rent shall not be required to file a written statement, unless the Court, for reasons to be recorded in writing, otherwise directs.
