Section 72(1)(b) in Goalpara Tenancy Act, 1929

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State of Assam - Subsection

Section 72(1)(b) in Goalpara Tenancy Act, 1929

(b)that he has broken a condition relating to the use and occupation of the lands of his tenancy, on breach of which he is, under the terms of a contract between himself and the landlord, liable to ejectment, shall not be established, unless the landlord, who has instituted the suit, has served in the prescribed manner a notice on the tenant specifying the particular misuse or breach complained of and, where the misuse or breach is capable of remedy, requiring the tenant to remedy the same and, in any case whatsoever to pay reasonable compensation for the misuse or breach, and the tenant has failed to comply within a reasonable time with the request.

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State of Assam - Subsection

Section 72(1)(b) in Goalpara Tenancy Act, 1929