Section 26 in Rules for the Administration of Justice and Police in the Garo Hills District
26. Laskars' power to compel.
- Laskars have power to compel attendance of parties to any suits and their witnesses-all such persons being resident within their jurisdiction-and to fine up to a limit of Rs. 50, to persons wilfully failing to attend. They have power to award all costs, also compensation to defendants for unfounded or vexatious suits brought against them.
