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State of Assam - Section

Section 22 in Assam Gramdan Act, 1961

22. Procedure before Gram Sabha Adalat.

- The procedure to be followed by a Gram Sabha Adalat in civil and criminal cases and in the enforcement of its decisions, sentences, decrees and orders the powers of a civil or criminal court which it may exercise an the fees to be levied by it in civil and criminal cases shall be prescribed by rules made under this Act.