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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(2) in Goalpara Tenancy Act, 1929

(2)If the Court in passing a decree for enhancement considers that the immediate increase of rent would produce hardship, it may direct that the enhancement shall take effect gradually at such times and by such instalments extending over a period not exceeding ten years the Court may fix in this behalf, and, for the purposes of sub-Section (1), the full rent shall be deemed to have come into effect from the date of the decree.