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 165] [Entire Act] State of Assam - Subsection Section 165(4) in Goalpara Tenancy Act, 1929 (4)Rule 91 of Order XXI in Schedule I to the Code of Civil Procedure 1908, shall not apply to any sale under Part II of this Chapter.
