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State of Assam - Section

Section 42 in Civil Suit Rules (Assam)

42. Defence.

- If the District Officer is of opinion that the suit should be defended, he shall return the copies of the plaint and list, with a statement of the facts of the case and the evidence available to support the facts and with all material documents, to the Government pleader to draft the written statement. In cases of difficulty the District Officer shall arrange that the case be explained to the Government pleader by an officer acquainted with the facts.