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State of Assam - Section

Section 146 in Goalpara Tenancy Act, 1929

146. Bar of certain provisions of Civil Procedure Code.

- Sections 68 to 72 of the Code of Civil Procedure 1908, and Rules 1 to 13 of Order XI, Rule 83 of Order XXI and Rule 2 of Order XLVIII in Schedule I to the said Code and Schedule III to the said Code, shall not apply to any suit for recovery of rent.