Section 24(a) in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
(a)They may not try suits in which their fathers, mothers, sons daughters, uncles, aunts, sisters, brothers, the children of foregoing, their wives or persons in the above relation to a wife, or any near relative are parties, nor suits in which any person who does not belong to a Scheduled Tribe specified in Item 1 of Part I-Assam of the Schedule to the Constitution (Scheduled Tribes) Order, 1950 resident in the Mikir Hills or is a native of another village or resident in their jurisdiction is a party;
