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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Assam - Subsection

Section 139(1) in Goalpara Tenancy Act, 1929

(1)A co-sharer landlords may institute a suit to recover the rent due to him in respect of his share in a tenancy, by making all the remaining co-sharer landlords parties defendants to the suit, and claiming that relief, be granted to him in respect of his share of the rent against the entire tenancy.