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 47] [Entire Act] State of Assam - Subsection Section 47(3) in Goalpara Tenancy Act, 1929 (3)The receipt and counterfoil shall be in the prescribed form and shall specify the particulars prescribed either generally or for any particular local area or class of cases.
