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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(2)(b) in Goalpara Tenancy Act, 1929

(b)the statement of account required by Section 48, and the refusal of the tenant to accept the receipt shall not be deemed to be a reasonable cause for failing to prepare and retain a counterfoil of such receipt as acquired by Section 47.