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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Assam - Subsection

Section 86(ii) in Goalpara Tenancy Act, 1929

(ii)when, owing to the existence of a large number of co-owners in an estate or permanent tenure,or in lands held jointly between two or more estates or permanent tenures, the tenants or landlords are put to inconvenience and harassment in the payment or receipt of rent due, and a common agent has not been appointed for the receipt or payment thereof;