Section 40 in The Assam Frontier (Administration of Justice) Regulation, 1945
40. Power of Authorities.
- The village authorities shall try all suits without limit of value, in which both the parties are indigenous to the Tract and live within their jurisdiction and which are not submitted to arbitration under the provisions of Section 38. As other suits which are not submitted to arbitration under the provisions of Section 39 shall be tried by the Deputy Commissioner or an Assistant Commissioner.
