Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(4) in Goalpara Tenancy Act, 1929

(4)When in any proceeding instituted under sub-Section (1) the Deputy Commissioner discharges any landlord or agent, and is satisfied that the complaint of the tenant on which the proceedings were instituted is false, the Deputy Commissioner may, by his order discharge or direct the tenant to pay to such landlord or agent compensation, not exceeding fifty rupees, as the thinks fit.