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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Assam - Subsection

Section 139(8) in Goalpara Tenancy Act, 1929

(8)When a suit, instituted under the provisions of sub-Section (1), has been withdrawn with leave to bring a fresh suit, the procedure, remedies and disabilities hereinbefore provided this section shall apply to such fresh suit when instituted and to the parties thereto.