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5. Power of Collector to intervene in case of unrepresented Indian soldier.-

If any Collector has reason to believe that any Indian soldier, who ordinarily resides or has property in his district and who is a party to any proceeding pending before any Court, is unable to appear therein, the Collector may certify the facts in the prescribed manner to the Court.



Indian Soldiers (Litigation) Act, 1925 Back




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