Section 28 in Rules for the Administration of Justice and Police in the Garo Hills District
28. Laskars power to carry out decision.
- Laskars may carry out their decision at once, and order attachment of property to be made, but in no case is property so attached to be sold if the part convicted claims to appeal within thirty days. On such appeal being made they shall forthwith send the parties and their witnesses to the Deputy Commissioner or his Assistants duly authorised, and either accompany them or send one respectable person who has been present at the trial with them.
