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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(e) in Goalpara Tenancy Act, 1929

(e)when the landlord is an absentee landlord who possesses no village-office and has not appointed a convenient place for the receipt of rent, the tenant may present to the Court, having jurisdiction to entertain a suit for rent of his tenancy, and application in writing for permission to deposit a sum not less than the amount of the money then due.