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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(1) in Assam Gramdan Act, 1961

(1)No Gram Sabha Adalat shall proceed with any civil case in which the matter directly and substantially in issue is pending for decision in a Panchayati Adalat or any other Court of competent jurisdiction in a previously instituted suit between the same parties or between the parties under whom they or any of them claim or has been heard and finally decided in a suit between the same parties or between the parties under whom they or any of them claim.