Section 46(3) in The Assam Frontier (Administration of Justice) Regulation, 1945
(3)The appellate Court shall, if necessary, examine the parties, and if the decision appears to be just, shall affirm and enforce the decision as it own. If the appellate Court sees grounds to doubt the justice of the decision, it shall try the case de novo or refer it to a panchayat; in any case so referred the provisions of Section 38 shall apply as if the parties had agreed to submit to arbitration.
