Section 19 in The Assam Frontier (Administration of Justice) Regulation, 1945
19. Jurisdiction of Village authorities.
- The village authorities may try any case involving any of the under mentioned offences in which the person or persons accused is or are resident within their jurisdiction-Theft, including theft in a building.Mischief, not being mischief by fire or any explosive substance.Simple hurt.Criminal trespass or house trespass.Assault or using criminal force.
