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State of Assam - Section

Section 2 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division

2.

The Deputy Commissioner shall nominate and appoint the village authorities, subject to the confirmation of the Governor of Assam and shall assign to them their respective functions under these Rules and define, so far as may be necessary, the local limits within which such duties shall be exercised by each respectively, and may cancel and modify any such order. When no village authorities have been so nominated and appointed, the powers and duties assigned to them by these Rules shall be exercised and performed by the Deputy Commissioner, or by such officer as he may deputy for this purpose.II-Police