Section 31 in Rules for the Administration of Justice and Police in the Garo Hills District
31. Reference to Panchayat.
- The Deputy Commissioner and his Assistants shall in all cases, in which the parties are indigenous inhabitants of the district and in all other cases, may endeavour to induce them to submit their case to Panchayat. If they agree to this, each party shall name an equal number of arbitrators, and shall choose, or leave the arbitrators to choose, an umpire. The name and residence of arbitrators and umpire and the matter of dispute must be recorded before the proceedings commence, and the Court will direct the laskar 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.
