Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Assam - Subsection

Section 126(1) in Goalpara Tenancy Act, 1929

(1)Notwithstanding anything contained in Section 20 of the Code of Civil Procedure, 1908 no suit between landlord and tenant as such shall be instituted in any Court other than a Court within the local limits of whose jurisdiction the lands of the tenancy are wholly or partly situated.