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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(4) in The Assam Frontier (Administration of Justice) Regulation, 1945

(4)The umpire shall have no vote as a member of the panchayat, but shall enter on and decide the master in dispute if the panchayat, or a majority of its, members, are unable to agree on their decision before the date fixed under sub-section (3).