Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Assam - Subsection Section 51(d) in Goalpara Tenancy Act, 1929 (d)when the tenant entertains a bona fide doubt as to who is entitled to receive the rent, or
