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 131] [Entire Act] State of Assam - Subsection Section 131(4) in Goalpara Tenancy Act, 1929 (4)When a summons is so forwarded in a letter, and it is found that the letter was duly posted and registered, the court may presume that the summons has been duly served.
