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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(4)(ii) in Assam Gramdan Rules, 1962

(ii)If the accused fails to appear or cannot be found, a Gram Sabha Adalat shall request the nearest Magistrate who may issue a warrant for the arrest of the accused and when arrested may forward him for trial to it or release him on bail to appear before it.