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State of Assam - Section

Section 44 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division

44.

Although the Indian Limitation Act 1908 (Act IX of 1908) has been barred by Notification No. 5868 A.P. dated the 8th September, 1934, the principles of the Act should be closely followed in disputes between persons not belonging to a Scheduled Tribe or Tries specified in Items I and 2 of Part I-Assam, of the Schedule to the Constitution (Scheduled Tribes), Order, 1950.