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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Assam - Subsection

Section 77(ii) in Goalpara Tenancy Act, 1929

(ii)shall, when it passes a decree for such distribution or division, make an order for the payment of a fee to the landlord amounting to rupees two or twice the amount of rent made payable by the tenant, whichever is greater for each separate account ordered to be opened, or for each separate tenancy created by the division, and the decree shall not take effect until such fee has been paid.