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[Cites 0, Cited by 5] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3) in Assam Non-Agricultural Urban Areas Tenancy Act, 1955

(3)No decree for ejectment passed on the ground of non-payment of rent shall be executed within a period of thirty days from the date of the decree and if the tenant pays into the Court whose duty it is to execute the decree the entire amount payable under the decree within the aforesaid period, the Court shall record the decree as satisfied