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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Assam - Subsection

Section 91(1) in Goalpara Tenancy Act, 1929

(1)A manager appointed under Section 88, may if the District Judge thinks fit, be remunerated at a fixed salary or percentage of the money collected by him as a manager, or partly in one way and partly in the other, as the District Judge may, from time to time, direct.