Section 45(1) in The Assam Frontier (Administration of Justice) Regulation, 1945
(1)Unless any party having a right of appeal against a decision of village authority gives notice, when such decision is pronounced, of his intention to appeal against it, the village authority shall carryout the decision forthwith, and for such purpose may proceed by distraint of any property belonging to any person liable to pay any sum under decision unless such person furnish security to the satisfaction of the village authority.
