Section 26 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
26.
All proceedings shall be viva voce and the mauzadars, gaonburas or other duly recognised village authorities shall not be called upon to make either record or registry of their decision. After hearing both parties and their witnesses (if any) they shall, with or without the opinion of assessors, as they think fit, pronounce a decision forthwith. But if, at the trial any person who can write can be found, a brief note of the proceedings is to be made.
