Section 18 in Rules for the Administration of Justice and Police in Nagaland
18.
Mauzadars, gaonburas, chiefs and headmen of khels [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognised village authorities may carry out their decision or order attachment of property as soon as judgement is pronounced, but in no case is property so attached to be sold, if the party convicted claim to appeal within thirty days, without the orders of the Deputy Commissioner. Mauzadars, chiefs, gaonburas, headmen of khels [dobhasis] [Inserted by Act No. 4 of 1983.] and other duty recognised village authorities may not decide in cases-(a)when the defendant is not a native of the [Kohima, Mokokchung, Tuensang, Wokha, Zunheboto, Phek and Mon] [Substituted for the words 'Naga Hills' vide Nagaland Act 7 of 1974.] or is not resident within their jurisdiction; or(b)when the offence is one against the State, or has caused death or danger to life, or amounts to robbery, or concerns the counterfeiting of coin, or the making of fraudulent documents or the like.
