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State of Assam - Section

Section 109 in Civil Suit Rules (Assam)

109. And in suit not reported to Legal Remembrancer.

- Commissioner is also authorised to sanction the payment in any suit which, under Rule 10, need not be reported to the Legal Remembrancer, of any sum not exceeding Rs. 500 for the purpose of carrying on such suit or for satisfying the decree therein, or for compromising the same.