Section 39(1) in The Assam Frontier (Administration of Justice) Regulation, 1945
(1)In cases in which neither or only one of the parties is indigenous to the Tract, the Deputy Commissioner or Assistant Commissioner may, with the consent of both parties, order that the case be referred to arbitration by a panchayat, and the provisions of sub-section (2) to (5) inclusive of Section 38 shall then apply except that the Deputy Commissioner or Assistant Commissioner shall give the parties an opportunity to object to the decision.
