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[Cites 0, Cited by 0] [Section 149(1)] [Section 149] [Entire Act]

State of Assam - Subsection

Section 149(1)(iii) in Goalpara Tenancy Act, 1929

(iii)one or more co-sharer landlords who has, or have, sued for the rent due in respect of a tenancy in manner provided in Section 139,