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State of Assam - Section

Section 30 in Civil Suit Rules (Assam)

30. Submission of report to Government.

- If at any stage of a suit any development occurs which, in the opinion of the District Officer, should be considered by Government he shall report the facts to the Legal Remembrancer who shall forward the report with his opinion thereon to the Secretary of the Government Department concerned, and shall forward to the District Officer any orders which may be passed by the Government.