Section 29 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
29.
The Deputy Commissioner and his Assistants shall not ordinarily hear suits triable by mauzadars, gaonburas or other duly recognised village authorities, but they have a discretion to do so when they think right; and suits, which under these rules the village authorities 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.
