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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(2) in Goalpara Tenancy Act, 1929

(2)In passing a decree for ejectment in any such suit the Court shall allow the defendant such time as it thinks fit to remedy the misuse or breach, or, when it is not capable of remedy, to pay a suitable compensation declared by the Court to be recoverable for the misuse or breach.