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 45] [Entire Act] State of Assam - Subsection Section 45(5) in Goalpara Tenancy Act, 1929 (5)Any instalment or part of an instalment of rent not only paid at or before the time when it falls due shall be deemed an arrear.
