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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(1)(ii) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(ii)that any particular case or class of cases be transferred from one Village Court to another Village Court or from one Village Court to the Subordinate District Council Court;