Section 36 in Assam (Temporarily Settled Areas) Tenancy Act 1971
36. Rent-suit.
- No arrear of rent shall be realisable otherwise than by a rent-suit filed in the competent Civil Court. The procedure for such rent-suit shall be according to the provisions of the Civil Procedure Code, 1908 and the plaint shall, in addition to matters mentioned in Rules 1, 2, 4, 5 and 6 and sub-rule (2) of Rule 9 of Order VII in the first Schedule to Code of Civil Procedure, 1908, specify the area of the land to which the suit relates and where fields are numbered in the village papers, the number and areas of each field and, in suits for arrears, the amount of the yearly rent which is payable. Where the land to which the suit relates does not form one or more fields numbered in the village papers the plaint shall contain a sufficient description of land and its boundaries.
