Section 45 in The Assam Frontier (Administration of Justice) Regulation, 1945
45. Procedure after Pronouncement of decision.
(1)Unless any party having a right of appeal against a decision of village authority gives notice, when such decision is pronounced, of his intention to appeal against it, the village authority shall carryout the decision forthwith, and for such purpose may proceed by distraint of any property belonging to any person liable to pay any sum under decision unless such person furnish security to the satisfaction of the village authority.(2)If notice of intention to appeal is given, the village authority shall send the parties and witnesses to the Deputy Commissioner or an Assistant Commissioner forthwith, and one of the members of the village authority or one of the independent witnesses shall accompany them.
