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 136] [Entire Act] State of Assam - Subsection Section 136(2) in Goalpara Tenancy Act, 1929 (2)The provisions of sub-Sections (2) and (3) of Section 135 shall, so far as may be, apply to the case of a co-tenant joined as a defendant under sub-Section (1) of this section.
