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 21] [Entire Act] State of Assam - Subsection Section 21(4) in Goalpara Tenancy Act, 1929 (4)The provisions of Sections 51, 52, 53, 54, and 55 of this Act shall, so far as may be, apply to the tender of an 'occupancy transfer fee' and its deposit in court, as if it were an arrear of rent.
