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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(3) in Goalpara Tenancy Act, 1929

(3)If the landlord applies to the Civil Court for the recovery of the transfer fee, or the balance due in respect thereof, under the provisions of sub-Section (1), he shall not be entitled to recover the profits referred to in sub-Section (2) of Section 20, except the rent due.