Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 17 in Civil Suit Rules (Assam)

17. Urgent cases.

- In cases of urgent necessity where delay might be very prejudicial, the District Officer may file a suit on has own responsibility, but in such cases he must report to the Legal Remembrancer having done so, and forward the brief with the least possible delay.