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[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

State of Assam - Subsection

Section 165(3)(a) in Goalpara Tenancy Act, 1929

(a)no sale shall be set aside on any such ground unless the court is satisfied that the applicant has sustained substantial injury by reason of such irregularity or fraud ; and