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State of Assam - Section

Section 49 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

49.

In civil cases, the procedure of the District Council Court or the Subordinate District Council Court shall be guided by the spirit, but not be bound by the latter of the Court of the Civil Procedure, 1908 in all matters not covered by recognised customary laws or usages of the District.