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State of Assam - Section

Section 11 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)

11.

Mauzadars, gaonburas and other village authorities may pursue with hue and cry an offender, fleeing beyond their jurisdiction and arrest him, but ordinarily no mauzadar, gaonbura or other village authority shall attempt to arrest an offender beyond his own jurisdiction without the cognizance and cooperation of the mauzadar, gaonbura or chief village authority of the jurisdiction to which the offender has fled. When an offender is traced from one jurisdiction to another, it will be sufficient to point him out to the mauzadar, gaonbura or other competent authority of the village to which the offender has fled, and request him to make the arrest.