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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(1)(b) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(b)may apply, in writing, to the Chief Executive Member of the District Council to realise the amount of execution according to the Civil process against the movable or immovable property, or both of the defaulter.