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State of Assam - Section

Section 43 in The Assam Debt Conciliation Rules, 1937

43. Report of Local Government when more than one application is filed.

- When it comes to the notice of a Board that another application for settlement has been made to a different Board in respect of the same debt the fact shall be reported to the Local Government. The Local Government will decide which Board shall deal with the case and pass necessary orders of transfer.