Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Assam - Subsection Section 33(3) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955 (3)The District Council Court may an either on the report of the lower Court or on the application of a petty interested or on its own initiative.
