Section 26 in Rules for the Administration of Justice and Police in Nagaland
26.
All proceedings shall be viva voce, and the mauzadars, gaonburas, chiefs, headmen of khels [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognised village authorities shall not be called upon to make either record or registry of their decision. After hearing both parties and their witnesses, if any, they shall pronounce a decision forthwith.
