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 170] [Entire Act] State of Assam - Subsection Section 170(7) in Goalpara Tenancy Act, 1929 (7)The Bengal Public Demands Recovery Act, 1913, with such restrictions and modifications, if any, as may be prescribed, shall apply to the execution, and to all proceedings arising out of the execution of certificates filed under sub-Section (5).
