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State of Assam - Section

Section 128 in Civil Suit Rules (Assam)

128. Annual Returns.

- Annual returns in Forms G, H and J shall be submitted by District Officers to the Legal Remembrancer, Return G will consist of two parts,-Part I, statement of original suits, and Part II, statement of appeal, Return H will consist of two parts,-Part I, statement of costs in original suits, and Part II, statement of costs in appeals. Return J will consists two parts,-Part I, statement of decree realised and amount expended, and Part II, statement showing the number of decrees for execution. These returns should be submitted to the Legal Remembrancer on or before the 1st February of each year.