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 22] [Entire Act] State of Assam - Subsection Section 22(4) in Goalpara Tenancy Act, 1929 (4)An order under sub-Section (1) or under sub-Section (2) shall have the effect of, and be subject to the like appeal as, a decree.
