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State of Assam - Section

Section 401 in Gauhati Municipal Corporation Act, 1971

401. General powers and procedure of the Court of the District Judge.

- The procedure provided in the Code of Civil Procedure, 1908, in regard to suits shall be followed as far as it can be made applicable in the disposal of applications, appeals or references that may be made to the court of the District Judge under this Act or any rule or bye-law made thereunder.