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 138] [Entire Act] State of Assam - Subsection Section 138(3) in Goalpara Tenancy Act, 1929 (3)A decree passed in accordance with any lawful agreement, compromise or satisfaction shall be final, so far as it relates to so much of the subject-matter of the suit as is dealt with by such agreement, compromise of satisfaction.
