Section 39 in The Assam Frontier (Administration of Justice) Regulation, 1945
39. Arbitration in other case.
(1)In cases in which neither or only one of the parties is indigenous to the Tract, the Deputy Commissioner or Assistant Commissioner may, with the consent of both parties, order that the case be referred to arbitration by a panchayat, and the provisions of sub-section (2) to (5) inclusive of Section 38 shall then apply except that the Deputy Commissioner or Assistant Commissioner shall give the parties an opportunity to object to the decision.(2)Any such object must be made within ten days of the day on which the decision of the panchayat or umpire is recorded and if made, shall be considered by the Deputy Commissioner whose decision shall be final.(3)If no such objection is made the provisions of sub-section (6) of Section 38 shall apply.
