Legal Document View

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
[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Assam - Subsection

Section 160(1)(a) in Goalpara Tenancy Act, 1929

(a)there shall first be paid to the decree-holder the costs incurred by him in bringing the tenancy to sale ;