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State of Assam - Section

Section 49 in Civil Suit Rules (Assam)

49. Appeal on behalf of Government.

- Where the decision in a case is adverse to the Government, the Government pleader shall, with the least practicable delay, obtain a copy of the decision and forward it to the District Officer. If the consider that an appeal should be preferred, he shall obtain certified copies of the judgement or order and of the decree, draft the grounds of appeal and forward these papers to the District Officer, together with his opinion on the case.