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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Assam - Subsection

Section 96(5) in Goalpara Tenancy Act, 1929

(5)Presumption in certain circumstances.-Before proceeding to make the measurement, then landlord may serve a notice in the prescribed manner on the tenant to attend and point out the boundaries of the land, and, if the tenant fails to comply, a map or other record of the boundaries and measurement of the last, prepared by the landlord at the time when the tenant was directed to attend, shall be presumed to be correct until the contrary is proved.