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State of Assam - Section

Section 91 in Civil Suit Rules (Assam)

91. Reward for realisation of decretal debt not exceeding Rs. 50.

- When the decretal debt does not exceeds Rs. 50, the District Officer should direct the person of his office to make enquiries as to the debtor's property when visiting his village for service of processes, and stimulate them and the village chaukidars by the grant of rewards up to 20 per cent on all sums realised by their exertions.