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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Assam - Subsection

Section 170(9) in Goalpara Tenancy Act, 1929

(9)The word 'landlord' in this section includes an entire body of landlords, and also one or more co-sharer landlords who collects or collect his or their share or shares of the rent separately ; and where a Revenue Officer signs a certificate on the requisition of one or more such co-sharer landlords, he shall at the same time issue to each of the remaining co-sharer landlords a copy of such certificate.