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 166] [Entire Act] State of Assam - Subsection Section 166(4) in Goalpara Tenancy Act, 1929 (4)When a sale is set aside this section, the purchaser shall be entitled to an order against any person to whom the purchase money has been paid for its repayment, with or without interest as the Court may direct.
