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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Assam - Subsection

Section 55(2) in Goalpara Tenancy Act, 1929

(2)If no payment is made under this section before, the expiration of three years from the dare on which a deposit is made, the amount of rent in deposit may, in the absence of any order of a Civil Court to the contrary, be repaid to depositor upon his application.