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State of Assam - Section

Section 47 in Civil Suit Rules (Assam)

47. Proceeding against plaintiff.

- Whenever the District Officer receives a summons to written statement in an action brought against Government, he shall cause an enquiry to be made as to whether there are grounds for proceeding against the plaintiff under Order XXV, Civil Procedure Code, 1908, and, if necessary, shall direct the Government pleader to take action under that section.