Section 34 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
34.
The Deputy Commissioner and Assistant to the Deputy commissioner shall in all cases coming before them, in which the parties are indigenous inhabitants of the frontier tract, endeavour to induce them of submit their cases to the Panchayat. In that event each party shall name on equal number of arbitrators, and the Court shall either choose, or leave the arbitrators to choose, an umpire. The names and residences of the arbitrators and umpire and the matter in dispute shall be recorded before the proceedings commence, and the Court shall direct the chief village authority, or some other person, to assemble the Panchayat and witnesses within such reasonable period as the Court may fix. When the case has been decided, the Umpire shall appear with the parties before the Court, which shall proceed to record the decision and enforce it as its own. From such decision there shall be no appeal.
