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State of Assam - Section

Section 74B in Civil Suit Rules (Assam)

74B.

On receipt of the notice the Government pleader shall at once submit a report to the Deputy Commissioner setting forth-
(a)the name, description and place of residence of the applicant;
(b)the brief claimed;
(c)the schedule of property belonging to the applicant; and
(d)the date fixed for hearing.