Section 180(3)(b) in Goalpara Tenancy Act, 1929

[Cites 0, Cited by 0] [Section 180(3)] [Section 180] [Entire Act]

(b)the amount of fee referred to-

(i)in the first proviso to sub-section (1) of Section 17.

(ii)in sub-section (1) of Section 48,

(iii)in sub-section (2) of Section 52,

(iv)in sub-section (1) of Section 101,

(v)in Section 102,

(vi)in Section 163 ;

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