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State of Assam - Section

Section 82 in Civil Suit Rules (Assam)

82. Claims by third parties.

- In case claims are made by third parties to the property attached, the officer on whose report the property was attached shall be directed to collect the evidence, by which it is proposed to show that the property belongs to the debtor, and he shall be present in Court and instruct the Government pleader when the case comes on for trial.