Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1)(a) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(a)to which the provisions of sub-paragraph (1) of Paragraph 5 of the Sixth Schedule to the Constitution apply, unless the Court has been authorised by the Government to exercise such powers for the trial of particular class or classes of cases and suits specified in that behalf by the Governor as required under the said sub-paragraph (1) of Paragraph 5 of the Sixth Schedule;