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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(b) in The Assam Frontier (Administration of Justice) Regulation, 1945

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