Legal Document View

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
[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Assam - Subsection

Section 160(1)(c) in Goalpara Tenancy Act, 1929

(c)if there remains a balance after these sums have been paid, there shall be paid to the decree-holder therefrom any rent which the Court, after giving notice to the judgement-debtor, finds to have fallen due to the decree-holder in respect of the tenancy between the institution of the suit and the date of the sale, together with interests and costs ;