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 49] [Entire Act] State of Assam - Subsection Section 49(3) in Goalpara Tenancy Act, 1929 (3)The Deputy Commissioner may hold the inquiry under sub-Section (1) either on information received from a Revenue Officer or upon complaint of the party aggrieved, within one year, or upon a report of the Civil Court.
