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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Assam - Subsection

Section 164(3) in Goalpara Tenancy Act, 1929

(3)When a judgement-debtor purchases himself, or through another person the tenancy so sold, the court may, if it thinks fit, on the application of the decree-holder or any other person interested in the sale, by order set aside the sale and the costs of the application and order, and any deficiency of price which may happen on the resale, and all expenses attending it, shall be paid by the judgement debtor.