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 54] [Entire Act] State of Assam - Subsection Section 54(i) in Goalpara Tenancy Act, 1929 (i)in case (a), (b) or (c) of Section 51 shall forthwith forward the same by postal money-order to the address of the landlord or of his common agent,if any, empowered to receive the rent ;
