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 152] [Entire Act] State of Assam - Subsection Section 152(c) in Goalpara Tenancy Act, 1929 (c)the terms "arrear" and "arrear of rent" in this section shall be deemed to include interest decreed under Section 56 or damages awarded in lieu of interest under Section 57.
