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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(6) in Goalpara Tenancy Act, 1929

(6)In any proceedings under this Chapter for enhancement or reduction of rent on the ground of a rise or fall in the prices, the Court shall refer to the lists published under this section and shall presume that the prices shown in the lists are correct, unless and until it is proved that they are incorrect.