Section 24 in Rules for the Administration of Justice and Police in Nagaland
24.
Mauzadars, gaonburas, chiefs, headmen of khels [dobhasis] [Inserted by Act No. 4 of 1983.] and other village authorities sitting with the village elders in council are empowered to try cases without limit as to amount, but with the following reservations :(a)They may not try suits in which a notice of the plains or notice of another village not resident in their jurisdiction is a party.(b)All suits be decided in open Darbar in the presence of the parties and at least three respectable witnesses.
