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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Assam - Subsection

Section 95(3) in Goalpara Tenancy Act, 1929

(3)An order made by the Deputy Commissioner under sub-Section (2) directing the payment of a sum equal to that extracted from a tenant, or imposing any penalty or awarding any compensation shall, for the purpose of the appeal, be treated as a decree, passed under the provisions of the Code of Civil Procedure, 1908, by the lowest Civil Court competent to pass a decree for the amount.