Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 29 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division

29.

The chief village authorities shall have power to compel attendance of parties to any suit and of witnesses, and to fine up to a limit of Rs. 50 to persons failing to attend when ordered to do so.