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[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Assam - Subsection

Section 160(1)(d) in Goalpara Tenancy Act, 1929

(d)the balance, if any, remaining after the payment of the rent mentioned in Clause (c) shall, upon the expiration of two months from the confirmation of the sale, be paid to the judgement debtor upon his application unless the Court for reasons to be recorded in writing otherwise directs :