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 165] [Entire Act] State of Assam - Subsection Section 165(2) in Goalpara Tenancy Act, 1929 (2)When a person makes an application under sub-Section (3) for setting aside the sale of his lands, he shall not, unless he withdraws that application, be entitled to make or prosecute an application under sub-Section (1).
