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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Assam - Subsection

Section 139(10) in Goalpara Tenancy Act, 1929

(10)If the rent claimed in a plaint as amended under sub-Section (4) is less than the rent claimed in the original plaint in the separate suit referred to in that sub-section, the balance of rent may be recovered under the provisions of sub-Section (9) or of clause (c) of sub-Section (1) of Section 160.