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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(2)Where an application is made, under clause (b) of sub-rule (1) to the Chief Executive Member, the application shall be deemed to be a decree and the Chief Executive Member to be the decree holder. He shall get the decree executed according to the spirit of the Civil Procedure Code.