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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Assam - Subsection

Section 115(4) in Goalpara Tenancy Act, 1929

(4)Where the making of an application or institution of a suit has been delayed owing to the operation of sub-Section (1), the period of four months therein mentioned shall be excluded in computing the period of limitation provided for such application or suit.