Section 35 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
35.
Where proceedings are submitted to the District Council Court under Rule 34 such Court may thereupon pass such sentence or make orders as it might have passed or made if the case had originally been heard by it and, if it thinks further inquiry or additional evidence on any point to be necessary, it may make such inquiry or take such evidence itself or direct such inquiry or evidence to be made or taken.
