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State of Assam - Section

Section 143 in Goalpara Tenancy Act, 1929

143. Effect of receipt of such payment by Court.

- When a defendant pays money into Court under Section 140 or Section 141 the Court shall give the defendant a receipt, and the receipt shall operate as an acquittance in the same manner and to the same extent, as if it had been given by the plaintiff or the third person as the case may be.