Section 29 in Rules for the Administration of Justice and Police in Nagaland
29.
The Deputy Commissioner and his Assistants shall not ordinarily hear suils triable by tribal Court, mauzadars, gaonburas, chiefs, headmen of khels, [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognised village authorities but they have a discretion to do so whey they think right and suits which under these Rules the village authorities and the tribal Courts cannot try must be tried by the Deputy Commissioner or his Assistants. A Register of all suits tried by the Deputy Commissioner and his Assistants shall be kept in such form as the High Court shall direct.
