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State of Assam - Section

Section 73 in Goalpara Tenancy Act, 1929

73. When plaintiff may claim alternative relief.

- A plaintiff may, in a suit for the ejectment of a trespasser, if the thinks fit, claim as an alternative relief that the defendant be declared liable to pay, for the land in his possession a fair and equitable rent to determined by the Court, and if the Court determines such rent, the provisions of Sections 59 and 80 shall apply in such case.Compensation