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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Sikkim - Subsection

Section 49(2) in Conduct of the Government Litigation, Rules, 2000

(2)Whenever Government in the administrative department takes a decision to compromise the litigation with a view to bring an end to it, the administrative department concerned shall give instructions to the Law Officer concerned to draft consent terms of the compromise. The Law Officer shall then file the consent terms in the Court concerned after the consent terms are duly approved by the administrative department concerned.