Section 28 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
28.
Whenever a Court of the District Council is satisfied that a dispute likely to cause a breach of the peace exists concerning any land or water or the boundaries thereof, within the local limits of its jurisdiction, such Court shall refer the matter to the Deputy Commissioner through the Chief Executive Member and the Deputy Commissioner, whenever such a reference is made to him shall take such action as he considers necessary under the law.
