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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1)(a) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(a)Constitute by order notified in the Gazette an Additional Subordinate District Council Court or Courts with such powers, jurisdiction and seat as may be specified in the order, in respect of areas within the Autonomous District and make consequential alteration in the jurisdiction of the Courts established under Rule 7;