Section 19 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
19.
The mauzadars, gaonburas or other duly recognised village authorities shall decide all cases in open Darbar in presence of at least three witnesses and the complainant and accused, whose attendance they are empowered to compel. Either party may appeal from the decision at the time decision is pronounced, or within thirty days thereof, to the Deputy Commissioner or one of his Assistants, in which case mauzadar, gaonbura or other duly recognised authority will take the parties or cause them to be sent before the Deputy Commissioner or his Assistants together with the persons required to attend as witnesses. The case shall then be fired de novo.
