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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2) in The Assam Frontier (Administration of Justice) Regulation, 1945

(2)In any area for which no village authority has been constituted under the provisions of sub-section (1), the powers and functions of the villages authority; as provided by this Regulation, shall be exercised and performed by the Political Officer, or by any Assistant Political Officer authorised by him in this behalf.