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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Assam - Subsection

Section 53(1) in Goalpara Tenancy Act, 1929

(1)If it appears to the Court to which an application is made under Section 51 that the applicant is entitled under that section to deposit the rent and if the conditions imposed by Section 52 have been fulfilled, it shall receive the rent and give a receipt for it under the seal of the Court.