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[Cites 0, Cited by 15] [Entire Act]

State of Assam - Section

Section 11 in Assam Non-Agricultural Urban Areas Tenancy Act, 1955

11. Notice of ejectment suit.

- No suit for ejectment except for arrears of rent shall be instituted until after the expiration of one month from the date of the receipt by the tenant of a notice in writing by the landlord requiring the tenant to surrender possession of the land in favour of the landlord.