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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(1) in Goalpara Tenancy Act, 1929

(1)Within three months after the end of the agricultural year, a tenant shall, on payment of the prescribed fee, be entitled to get from the landlord a statement of account which shall be in the prescribed form and shall specify the particulars prescribed either generally or for any particular local area or class of cases.