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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Assam - Subsection

Section 154(1) in Goalpara Tenancy Act, 1929

(1)Notwithstanding anything contained in the Code of Civil Procedure, 1908, when the decree-holder makes the application mentioned in Section 158, the Court if it admits the application under Ruler 17 of Order XXI in Schedule I to the said Code and orders execution of the decree as applied for, shall issue a combined order of attachment and sale-proclamation in the prescribed form.