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State of Assam - Section

Section 76 in Civil Suit Rules (Assam)

76. Entry of decree in execution.

- Upon receiving a copy of the decree, the District Officer shall enter the same in his Register E. The District Officer shall keep up two execution registers in Form E, one for cases in which decrees have been given in favour of Government, and the other for cases in which stamp fees have to be realised in pauper suits. A separate page should be reserved for each decree.