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State of Assam - Section

Section 4 in Civil Suit Rules (Assam)

4.

Municipalities should, as a general rule, be left to defend the legality of their own proceedings, and are not entitled to the advise of the Government Law Officers. In case of special importance or difficulty, however, a reference may be made to Government to obtain the opinion or advice of Legal Remembrancer for the guidance of Municipalities in their proceedings, or in the defence of actions which have been brought against them, or with which they are threatened.