Section 27 in Rules for the Administration of Justice and Police in Nagaland
27.
Mauzadars, gaonburas, chiefs, headmen of khels, [dobhasis] [Inserted by Act No. 4 of 1983.] and other duly recognised village authorities may carry out their decisions at once and order attachment of property to be made, but in no case is property so attached to be sold if the party cast claim to appeal within thirty days. On such appeal be in made they shall send the parties and their witnesses to Deputy Commissioner or his Assistants forthwith, or as soon as may be, and either accompany them or send one respectable person who has been present at the trial with them.
