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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(3) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(3)In the event of the non-recovery of the amount of execution the Chief Executive Member may, by an application, move the Subordinate District Council Court for the arrest and detention of the offender or the person concerned in execution of the decree.