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State of Assam - Section

Section 52 in Goalpara Tenancy Act, 1929

52. Form of application.

(1)The application shall contain, in addition to such other particulars as may be prescribed, a statement of the grounds on which it is made.
(2)The application shall be signed and verified as a plaint under the Code of Civil Procedure, 1908 an shall be accompanied by the prescribed costs of transmission of the money deposited to the landlord and in cases (c) and (d) of Section51, by a fee of the prescribed amount.