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State of Assam - Section

Section 57 in The Bengal Public Demands Recovery Act, 1913

57. Certificate Officer deemed to be a Court.

- A Certificate Officer shall be deemed to be a Court, and any proceeding before him shall be deemed to be a civil proceeding within the meaning of Section 14 of the [Indian Limitation Act, 1908 (IX of 1908)] [See now Limitation Act, 1963.].