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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act] State of Assam - Subsection Section 23(1)(b) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955 (b)in which one of the parties is a person not belonging to a Schedule Tribe;