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State of Assam - Section

Section 87 in Goalpara Tenancy Act, 1929

87. Power of District Judge to make order when no cause shown.

- If the co-owners fail to show cause as aforesaid within one month after service of a notice under Section 86, the District Judge may make an order directing them to appoint a common manager, and a copy of the order shall be served on any co-owner who did not appear before it was made.