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State of Nagaland - Section

Section 13 in Rules for the Administration of Justice and Police in Nagaland

13.

The mauzadars, gaonburas, chiefs, headmen of khels, or other village authorities are empowered to arrest or cause to be arrested and to line all drunkards and other disorderly persons found brawling out of their houses, and all persons found gambling; the fine not to exceed that awardable under their powers in criminal mattes as hereinafter defined.