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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(2)The jurisdiction of a Village Court shall extend to the hearing and trial of suits and cases arising within the territorial limits of the village.II. Subordinate District Council Court