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 46] [Entire Act] State of Assam - Subsection Section 46(1) in Goalpara Tenancy Act, 1929 (1)When a tenant makes a payment on account of rent he may declare the year or the year and instalment to which he wished the payment to be credited, and the payment shall be credited accordingly.
