Section 135(3)(ii) in Goalpara Tenancy Act, 1929

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State of Assam - Subsection

Section 135(3)(ii) in Goalpara Tenancy Act, 1929

(ii)such of the co-sharer tenants in the tenancy as may have, at any time during the three years provision to that for the rent of which the suit is brought, made any payment of rent due in respect of the tenancy, and

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State of Assam - Subsection

Section 135(3)(ii) in Goalpara Tenancy Act, 1929