Section 25D in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
25D.
All criminal cases arising in Haflong town shall be death with under the Code of Criminal Procedure, 1898. The area in the District and Sessions Division shall be called the district of Haflong and the Sessions Division of Haflong respectively. The District and Sessions Judge and the Additional District and Sessions Judge, Upper Assam Division, shall be the District and Sessions Judge and the Additional District and Sessions Judge respectively of the Court of Sessions for the Division. The Deputy Commissioner of the United District shall be a Magistrate of the First Class and a District Magistrate in the District of Haflong.IV-Civil Procedure
