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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Assam - Subsection

Section 52(2) in Goalpara Tenancy Act, 1929

(2)The application shall be signed and verified as a plaint under the Code of Civil Procedure, 1908 an shall be accompanied by the prescribed costs of transmission of the money deposited to the landlord and in cases (c) and (d) of Section51, by a fee of the prescribed amount.