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State of Assam - Section

Section 46 in Goalpara Tenancy Act, 1929

46.

(1)When a tenant makes a payment on account of rent he may declare the year or the year and instalment to which he wished the payment to be credited, and the payment shall be credited accordingly.
(2)If he does not make any such declaration, the payment may be credited to the account of such year and instalment as the landlord thinks fit.