Section 32 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
32.
The chief village authorities may carry out their decisions at once unless appeal is made, or security given to the chief village authorities' satisfaction but if an appeal is made at the time of decision, the chief village authority shall send up the parties and their witnesses to the Deputy Commissioner or an Assistant to the Deputy Commissioner forthwith as soon as may be. He shall either accompany them himself or send at least one respectable person who has been present at the trial with them.
