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 161] [Entire Act] State of Assam - Subsection Section 161(4) in Goalpara Tenancy Act, 1929 (4)The withdrawal of the amount deposited under this section or under Section 165 shall not operate as an admission of the transferability of the lands of the tenancy sold in execution of the decree.
