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State of Assam - Section

Section 101 in Civil Suit Rules (Assam)

101. Procedure.

- When Government undertakes the conduct of a case instituted by or against a Government Officer, the District Officer may deal with the suit in consultation with the officer concerned in accordance with the rules for the conduct of suits by or against Government, or he may, with the sanction of the Legal Remembrancer, delegate his duties to the officer concerned, on condition that the said rules are strictly observed.