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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(5) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(5)No suit for ejectment oh the ground mentioned in Section 51 2 (d) shall be entertained, unless a three months' notice ending with the date of expiration of the lease has first been served on the tenant.