Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 160] [Entire Act] State of Assam - Subsection Section 160(2) in Goalpara Tenancy Act, 1929 (2)If the judgement-debtor disputes the right of the description to receive any sum on account of rent under Clause (d), the Court shall determine the dispute and the determination shall have the force of a decree.
