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State of Assam - Section

Section 56 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

56.

Whenever a Parwana (Warrant) is issued by a Court against a person who is absconding or is concealing himself in connection with any criminal proceedings, any property, movable or immovable belonging to him is liable to attachment according to the civil process prescribed in Rule 57 of these rules.