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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Assam - Subsection

Section 57(2) in Goalpara Tenancy Act, 1929

(2)If, in any suit brought for the recovery of arrears of rent, it appears to the Court that the plaintiff has instituted the suit without reasonable or probable cause the Court may award to the defendant, by way of damages, such sum not exceeding twenty-five per cent on the whole amount claimed by the plaintiff, as it thinks fit.