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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(2) in The Assam Frontier (Administration of Justice) Regulation, 1945

(2)If notice of intention to appeal is given, the village authority shall send the parties and witnesses to the Deputy Commissioner or an Assistant Commissioner forthwith, and one of the members of the village authority or one of the independent witnesses shall accompany them.