Section 28 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
28.
All notices given by mauzadars, gaonburas and other duly recognised village authorities to parties or witnesses may be verbal, and for a fixed day not exceeding thirty days from the day it is given. If a case be postponed, it shall be fixed for a day not exceeding eight days from the order, and the case may subsequently be adjourned for a period not exceeding eight days on good cause shown.
