Section 30 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
30.
The Deputy Commissioner and his Assistants shall in all cases in which the parties belong to a Scheduled Tribes specified in Item 1 or Part I-Assam, of the Schedule to the Constitution (Scheduled Tribes) Order, 1950 resident in the Mikir Hills endeavour to induce them to submit their case to a Panchayat. If they agree to this, each party shall name an equal number of arbitrator, and shall choose, or leave the arbitrators to choose, an umpire. The names and residence of arbitrators and umpire and the matter in dispute, must be recorded before the proceedings commence, and the Court will direct the mauzadars, gaonbura or other recognized authority to assemble the Panchayat and witnesses within eight days. When the case has been decided, the umpire shall appear with the parties before the Court which shall proceed to record the decision and enforce it as its own. From such decision there shall be no appeal.
