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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(4) in Goalpara Tenancy Act, 1929

(4)The landlord's fee shall be recoverable by the landlord as if it were an arrear of rent,and the provisions of Sections 51, 52, 53, 54 and 55 of this Act shall, so far as may be, apply to the tender of "the landlord's fee" and its deposit in court as if it were an arrear of rent.