Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16(7)] [Section 16] [Entire Act] State of Assam - Subsection Section 16(7)(b) in Assam Gramdan Rules, 1962 (b)In respect of institution, trial and disposal of civil cases, the procedure to be followed by a Gram Sabha Adalal shall be as follows :