Section 31 in Rules for the Administration of Justice and Police in Nagaland
31.
An appeal shall lie from the decisions of the mauzadar, gaonbura, chief, headman of a khel [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognized village authorities (to the tribal Court whenever constituted or otherwise) to the Deputy Commissioner or his Assistant. A record shall be made of the matter in dispute and the decision of the village authorities. If necessary, the Court shall examine the parties, and, if the decision appears to be just, shall affirm and enforce it as one of its own. If the Court sees reason to doubt the justice of the decision, it will try the case de novo, or refer it to a Panchayat as above.
