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 174] [Entire Act] State of Assam - Subsection Section 174(3) in Goalpara Tenancy Act, 1929 (3)Every document required by this Act to be signed or certified by a landlord, except an instrument, appointing or authorising an agent, may be signed or certified by an agent or the landlord authorised in writing in that behalf.
