Section 18 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
18.
Mauzadars, gaonburas or other duly recognised village authorities may carry out their decision or order attachment of property as soon as judgement is pronounced, but in no case is property attached be sold if the party convicted claims to appeal within thirty days, without the orders of the Deputy Commissioner or one of his Assistants.Mauzadars, gaonburas or other duly recognised village authorities may not decide cases-(a)where their fathers, mothers, sons, daughters, wives of the children, husbands, or wives of any of these are concerned; or(b)where the defendant is not a native of the Mikir Hills or is not resident within their jurisdiction;or(c)when the offence is one against the State, or has caused death or danger of life, or amounts to robbery or concerns counterfeiting of coin, or making of fraudulent documents, or the like.
