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] [Entire Act] State of Assam - Section Section 68 in Assam (Temporarily Settled Areas) Tenancy Act 1971 68. Jurisdiction of Civil Court. - Except as provided in Sections 66 and 67 the Civil Court shall have jurisdiction in a suits between landlord and tenant as such.
