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 75] [Entire Act] State of Assam - Subsection Section 75(2) in Goalpara Tenancy Act, 1929 (2)The Court may, when awarding compensation, if the landlord and the tenant agree, direct that instead of being paid wholly in money, it shall be paid wholly or jointly in some other ways.
