Section 39 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
39.
(1)In a Criminal case the District Council or the Governor may direct an appeal to be presented to the District Council Court from any order passed by a Village Court or the Subordinate District Council Court.(2)An appeal under sub-rule (1) shall be presented within 90 days of the date of order appealed against excluding the time needed for obtaining a copy of the order.
