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 165(1)] [Section 165] [Entire Act] State of Assam - Subsection Section 165(1)(a) in Goalpara Tenancy Act, 1929 (a)for payment to the decree-holder, amount recoverable under the decree up to the date when the deposit is made, with costs ;