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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(2) in Assam Gramdan Rules, 1962

(2)Dismissal of frivolous, vexatious or false cases.-If on consideration of the complaint, or an examination of the complainant, a Gram Sabha Adalat is of opinion that the allegations are frivolous or vexatious or false, it shall dismiss the case by an order in writing.