Section 52 in The Assam Frontier (Administration of Justice) Regulation, 1945
52. Civil Procedure.
- The High Court, the Court of Deputy Commissioner, Assistant Commissioner shall be guided by the spirit, but shall not be bound by the letter, of the Code of Civil Procedure, 1908 (Act V of 1908) and shall follow subject to any express provisions of these rules, the principles of the Indian Limitation Act 1908, (Act IX of 1908) in disputes between persons who are not indigenous to the Tracts.
