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[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

State of Assam - Subsection

Section 173(1)(ii) in Goalpara Tenancy Act, 1929

(ii)bring a suit for enhancement of the rent of a permanent tenure under Section 10 of the holding of an occupancy jotedar under Section 28, or of the holding of an occupancy raiyat under Section 31, or for alteration of rent on account of alteration in area under Section 58 ;