Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act] State of Assam - Subsection Section 33(1)(i) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955 (i)that any offence be inquired into or tried by another Village Court of the Subordinate District Council Court;