Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 50 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955 50. The decree of the appellate Court in a Civil case shall be transferred to the Court passing the original order for execution as a decree of its own.
