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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Assam - Subsection

Section 184(2) in Goalpara Tenancy Act, 1929

(2)All the proceedings pending before the Adhi Conciliation Board shall stand transferred to the Civil Court competent to entertain and dispose of the matter as if the proceedings were rent suits between the parties and the Court shall proceed to dispose of the same as rent suit.