Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 131] [Entire Act] State of Assam - Subsection Section 131(1) in Goalpara Tenancy Act, 1929 (1)The summons in a suit for recovery of rent shall for for the final disposal of the suit, unless the Court is of opinion that the summons should be for the settlement of issues only.
