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State of Assam - Section

Section 37 in Civil Suit Rules (Assam)

37. Action by Commissioner.

- If the notice relates to a claim valued at less that Rs. 1,000 and the District Officer reports that he has arranged a settlement of the dispute, the Commissioner may sanction the settlement arrived at. Otherwise or when in any case the Commissioner thinks it expedient to obtain the opinion of the Legal Remembrancer, the Commissioner shall, within ten days, forward the papers to the Legal Remembrancer with such remarks or suggestions as he thinks proper.