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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(2)(i) in Assam Gramdan Act, 1961

(i)the fees to be levied by a Gram Sabha Adalat for institution of cases, for the issue of processes and for obtaining copies of documents and other matters;