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State of Assam - Section

Section 73 in Civil Suit Rules (Assam)

73. Application for leave to appeal by a party other than Government.

- When an application for leave to appeal to the Supreme Court is filed by a party other than the Government, the District Officer shall, after obtaining tire Government pleader's opinion, send a note to the Senior Government Advocate stating whether the application should be opposed, and if so, on what grounds.