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 51] [Entire Act] State of Assam - Subsection Section 51(b) in Goalpara Tenancy Act, 1929 (b)when a tenant has reason to believer, owing to tender having been refused, or a receipt withheld on a previous occasion that the person to whom rent is payable will not be willing to receive it, and to grant him a receipt for it;
