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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in Goalpara Tenancy Act, 1929

(2)If, in an application made under the provisions of sub- Section (1), it appears to the Court that the landlord has made an application without reasonable cause, the Court may award to the transferee, by way of damages, such sum, not exceeding twenty- five per cent on the amount claimed by the applicant together with the costs incurred by the transferee, as it thinks fit.