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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(5) in The Assam Frontier (Administration of Justice) Regulation, 1945

(5)On the date fixed for the announcement of the decision, the umpire and the parties shall appear before the Court which directed the arbitration, and the Court shall record the decision together with any order which it considers reasonable for the payment, or apportionment, of the costs of the panchayat's proceedings.