Section 8 in The Indian Soldiers (Litigation) Act, 1925
8. Courtmay proceed when no certificate received
.-If, after issue of notice under section6, the prescribed authority either certifies that the soldier is not servingunder special conditions or that such postponement is not necessary, or failsto certify, in the case of a soldier resident in the district in which the Court is situate within two months or, in any other case, within three months,from the date of the issue of the notice that such postponement is necessary,the Court may, if it thinks fit, continue the proceeding.
