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 72] [Entire Act] State of Assam - Subsection Section 72(3) in Goalpara Tenancy Act, 1929 (3)If the misuse or breach is remedied, or the compensation declared to be recoverable is paid, within the time allowed or within such further time as may be allowed by the Court, the decree for ejectment shall not be executed.
