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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3) in Goalpara Tenancy Act, 1929

(3)When such application, and the payment or tender of "the landlord's fee have been made after the expiry of six months from the date of transfer the transferee shall not be entitled to recover from his tenant by suit or other proceeding any rent, which may have become due to him as owner of the said tenure or portion or share thereof, for the period between the date of expiry of the said six months and the date of the application for registration.