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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Assam - Subsection

Section 175(1) in Goalpara Tenancy Act, 1929

(1)Where, in any suit between a landlord and tenant as such, the tenant renounces his character as tenant of the landlord by setting up, without a reasonable or probable cause, title in a third person or himself, the Court may pass a decree favour of the landlord for such amount of damages not exceeding ten times the amount of the annual rent payable by the tenant as it may consider to be just.