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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(3) in Goalpara Tenancy Act, 1929

(3)When rent is sent by postal money order in the manner prescribed and the postal receipt in the prescribed form for a money order, alleged to have been sent in payment of such rent to the address of the landlord or his agent, is produced in support, of the plea of tender, the Court shall presume, until the contrary is proved, that such tender has been made.