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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Assam - Subsection

Section 57(1)(i) in Goalpara Tenancy Act, 1929

(i)the amount of such damages shall not be less than the interest accruing up to the date of the institution of the suit under Section 56 ; and