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State of Assam - Section

Section 60 in Civil Suit Rules (Assam)

60. Defence of case in Appellate Court.

- The District Officer, on receipt of these papers shall take such measures as in his judgement may be necessary for defending the case in the Appellate Court. He need not refer the case to the Legal Remembrancer, except in case of doubt or difficulty or unless he desires to present an objection under Order XLI, Rule 22, Civil Procedure Code.