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[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

State of Assam - Subsection

Section 165(3)(b) in Goalpara Tenancy Act, 1929

(b)no application made by a judgement-debtor under this sub-section shall be allowed unless the applicant either deposits the amount recoverable from him in execution of the decree or satisfies the Court, for reasons to be recorded in writing, that such deposit is not necessary.