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 133] [Entire Act] State of Assam - Subsection Section 133(a) in Goalpara Tenancy Act, 1929 (a)The rules for the recording of evidence of witnesses contained in Rule 13 of Order XVUI in Schedule I to the Code of Civil Procedure, 1908, shall apply to a suit for the recovery of rent, whether an appeal is allowed or not.
