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 91] [Entire Act] State of Assam - Subsection Section 91(3) in Goalpara Tenancy Act, 1929 (3)He shall, subject to the control of the District Judge, have for the purpose of management, the same powers as the co- owners jointly might, but for his appointment, have exercised, and the co-owners shall not exercise any such power.
