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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Assam - Subsection

Section 117(4) in Goalpara Tenancy Act, 1929

(4)The portion of the expenses referred to in the foregoing provisions of this section which any person is liable to pay shall be recoverable by the Government as if it were an arrear of land revenue due in respect of the said local area, estate, permanent tenure, or jote or part.