Section 2 in The Assam Autonomous Districts Administration of Justice (Miscellaneous Provisions) Act, 1957
2. Transfer of certain cases.
- The Deputy Commissioner and an Assistant to him shall have no power to try a case which is exclusively tribal by any Court constituted under paragraph 4 of the Sixth Schedule to the Constitution of India; and any case which at any stage after the Deputy Commissioner or an Assistant to him has taken cognizance of, transpires to be so tribal, shall be transferred to a competent Court as soon as it so transpires.
