Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Assam - Subsection Section 14(a) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955 (a)Cases of civil and miscellaneous nature falling within the purview of village or tribal laws and custom;
