Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 166] [Entire Act] State of Assam - Subsection Section 166(1) in Goalpara Tenancy Act, 1929 (1)When no application is made under Section 165, or when such application is made and disallowed, the Court shall make an order confirming the sale and thereupon the sale shall become absolute.
