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[Cites 0, Cited by 0] [Section 154(4)] [Section 154] [Entire Act]

State of Assam - Subsection

Section 154(4)(a) in Goalpara Tenancy Act, 1929

(a)by beat of drum at some place on or adjacent to the land comprised in the tenancy ordered to be sold, and by fixing up a copy of the combined order of attachment and sale-pro-clamation in a conspicuous place on such land ;