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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Assam - Subsection

Section 174(1) in Goalpara Tenancy Act, 1929

(1)Any appearance, application, or act in, before or to any Court or authority required or authorised by this Act to be made or done by a landlord may, unless the Court or authority otherwise directs, be made or done also by an agent empowered in this behalf by a written authority under the hand of the landlord.