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[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Assam - Subsection

Section 160(1)(b) in Goalpara Tenancy Act, 1929

(b)there shall, in the next place, be paid to the decree-holder the amount due to him under the decree in execution of which the sale was made;