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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(3) in Assam Gramdan Rules, 1962

(3)Dismissal of a case for default.-If a complainant without showing sufficient cause fails to appear before a Gram Sabha Adalat on the day fixed, or if its opinion he shows negligence in prosecution of his case, it may dismiss the case for default and discharge the accused person(s) by an order in writing.