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State of Assam - Section

Section 57 in Civil Suit Rules (Assam)

57. Service of notice on respondent.

- Whenever the District Officer receives notice of the date fixed for the hearing of any appeal in which Government is appellant, he shall direct a competent officer to cause notice of appeal to be served on the respondent, and the Government pleader shall see, on referring to the return, whether the service has duly been effected.
(2)When Government has not appended, but an appeal has been filed by one of the parties.