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State of Assam - Section

Section 48 in Civil Suit Rules (Assam)

48. Defence of formal character.

- When the defence to a suit brought against Government for the recovery of surplus sale proceeds of an estate sold for arrears of land revenue is of a formal character, amounting to an admission of the claim, subject to proof of title, no report to the Legal Remembrancer is necessary on receipt of a notice under Section 80, Civil Procedure Code, and the defence to the suit may be filed without reference to the Legal Remembrancer.