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[Cites 0, Cited by 0] [Section 154(4)] [Section 154] [Entire Act]

State of Assam - Subsection

Section 154(4)(c) in Goalpara Tenancy Act, 1929

(c)by sending in the prescribed form by registered post to the judgement-debtor a concise statement of the order of attachment and proclamation at the time of issue of the order of attachment and proclamation, and