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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(b) in Rules for the Administration of Justice in the North Cachar Hills Sub-Division

(b)The proceedings of the chief village authorities need not be recorded in writing, nor shall it be necessary that examinations before the Deputy Commissioner be signed by the parties examined; but the Assistant to the Deputy Commissioner may require the chief village authorities to report their proceedings in any way which appears to him suitable.