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[Cites 0, Cited by 0] [Section 170(5)] [Section 170] [Entire Act]

State of Assam - Subsection

Section 170(5)(b) in Goalpara Tenancy Act, 1929

(b)if, after the signing of a certificate, it is found that such a suit was instituted in a Civil Court before the certificate was signed such certificate shall be cancelled.