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State of Assam - Section

Section 21 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

21.

The Subordinate District Council Court shall have original jurisdiction in all suits and cases in which both the parties do not fall within the local jurisdiction of the same Village Court, but within the areas under the jurisdiction of the Subordinate District Council Court and also in cases and suits referred to it by a Village Court under Rules 18.