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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Assam - Subsection

Section 140(1) in Goalpara Tenancy Act, 1929

(1)When a defendant admits that money is due from him on account of rent, but pleads that it is due, not to the plaintiff but to a third person, the Court shall refuse to take cognizance of the plea unless the defendants pays into Court the amount so admitted to be due.