Section 170(5)(a) in Goalpara Tenancy Act, 1929

[Cites 0, Cited by 0] [Section 170(5)] [Section 170] [Entire Act]

State of Assam - Subsection

Section 170(5)(a) in Goalpara Tenancy Act, 1929

(a)no certificate shall be signed for the recovery of the arrears of rent of a tenancy regarding which a suit has been instituted in a Civil Court for the alteration of the rent payable by the tenant or the determination of his status as a tenant, in respect of the period during which it is alleged in the requisition made under sub-Section (3) that the arrears of rent sought to be recovered have accrued ; and

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State of Assam - Subsection

Section 170(5)(a) in Goalpara Tenancy Act, 1929