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State of Assam - Section

Section 113 in Goalpara Tenancy Act, 1929

113.

When an order has been made under Section 97 directing the preparation of record-of-rights and is subsisting, a Civil Court shall not, until four months after the final publication of the record-of-rights, entertain any application made under Section 124, or any suit or application for the alteration of the rent or the determination of the status of any tenant the area to which the period of record-of-rights applies.