Section 32 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
32.
(1)The District Council Court may, subject to the provisions of these rules, pass any order on appeal authorised by any law for the time being in force.(2)The District Council Court may call for and examine the record of any proceedings of the Subordinate District Council Court or a Village Court and may enhance reduce, cancel or modify and sentence or finding passed by such Court or remand the case for retrial.
