Section 47 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
47.
(1)In all civil cases the District Council Court and the Subordinate District, Council Court shall adjudicate according to law, justice and equity and good conscience consistent with the circumstances of the case.(2)It shall be discretionary to examine witnesses on oath or affirmation in any form or to warn them that they are liable to punishment for perjury if they state that which they know to be false.
