Section 28 in Rules for the Administration of Justice and Police in Nagaland
28.
All notices given by mauzadars, gaonburas, chiefs, headmen of khels, [dobhasis] [Inserted by Act No. 4 of 1983.] and other duly recognised village authorities to parties or witnesses shall be verbal : and for a fixed day not exceeding eight days from the day it given. If a case be postponed, it shall be fixed for a day not exceeding eight days from the order, and as the case may be, subsequently adjourned for a period not exceeding eight days on good cause shown.
