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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Assam - Subsection

Section 152(b) in Goalpara Tenancy Act, 1929

(b)the term" registered and notified incumbrance" used with reference to a tenancy sold or liable to sale in execution of an arrear of rent due in respect thereof means an incumbrance created by a registered instrument, of which a copy has, not less than three months before the accrual of the arrear, been served on the landlord in manner hereinafter provided ;