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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(3) in Rules for the Administration of Justice and Police in the Garo Hills District

(3)The Deputy Commissioner shall have power to decide any suit and to make any consequential or incidental order thereon, including the award of compensation to defendants for unfounded or vexatious suits brought against them.