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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(1)In all civil cases the District Council Court and the Subordinate District, Council Court shall adjudicate according to law, justice and equity and good conscience consistent with the circumstances of the case.