Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Assam - Subsection Section 49(5) in Goalpara Tenancy Act, 1929 (5)No order shall be passed against any landlord under sub- Section (1) or against any tenant under sub-Section (4) unless he has been allowed a reasonable opportunity to show cause against such order.
