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State of Assam - Section

Section 168 in Goalpara Tenancy Act, 1929

168. Notification of incumbrances to landlords.

- Every officer who has, whether before or after the passing of this Act, registered an instrument executed by a tenant and creating an incumbrance on the tenancy , shall, at the request of the tenant or the person in whose favour the incumbrance is created, and on payment by him of the prescribed fee, notify the incumbrance to the landlord by causing a copy of the instrument to be served on him in the prescribed manner.