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 115] [Entire Act]

State of Assam - Subsection

Section 115(2) in Goalpara Tenancy Act, 1929

(2)If, before the final publication of the record-of-rights in such area a suit involving the decision of any issues mentioned in sub-Section (1) has been instituted in a Civil Court, the Revenue Officer shall not in any proceeding under Section 102, or in a suit under Section 103, try such issues unless in such Civil Court such issue is not in fact tried or decided.