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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Assam - Subsection

Section 155(1) in Goalpara Tenancy Act, 1929

(1)When a permanent tenure or holding of a raiyat at fixed rates or a jotedar has been advertised for sale under Section 154, it shall be put up to auction subject to registered and notified incumbrances ; and if binding reaches a sum sufficient to liquidate the amount of the decree and costs of sale, the tenure or holding shall be sold subject to such incumbrances.