Section 35 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
35.
On appeals to tire Deputy Commissioner or an Assistant to the Deputy Commissioner from a decision of the chief village authority, a record shall be made of the matter in dispute, and of the decision of the chief village authority; and if necessary the Court shall examine the parties and, if the decision appears to be just, it shall be affirmed and enforced by the Court as its own. If, on the other hand, the Court sees grounds to doubt the justice of the decision, it shall try the case de novo, or refer it to the Panchayat as provided above.
