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State of Assam - Section

Section 85 in Civil Suit Rules (Assam)

85. Quarterly statement of cases for realisation of decrees.

- The Government pleader shall furnish the District Officer with a quarterly statement of cases, both civil and pauper, in which any steps have been taken for the realisation of a decree during the quarter. The statement will show the name of the case, the steps taken, and the result.