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State of Assam - Section

Section 141 in Goalpara Tenancy Act, 1929

141. Payment into court of money admitted to be due to landlord.

- When a defendant admits that money is due from him to the plaintiff on account of rent but pleads that the amount claimed is in excess of the amount due, the Court shall, whatever may be the nature of other matter in dispute between the parties, refuse to take cognizance of the plea unless the defendant pays into the Court the amount so admitted to be due.