Section 19 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
19.
Subject to Rule 31, an appeal shall lie to the Subordinate District Council Court or Additional Subordinate District Council Court, as the case may be, from a Village Court within the jurisdiction of the Subordinate District Council Court or Additional Subordinate District Council Court concerned against any order or sentence in a criminal case, or against any decision in any other case, provided the appeal is preferred within sixty days of the conviction or sentence of decision of the Village Court, excluding the time for getting copies of the order or decision appealed against. The Subordinate District Council Court or the Additional Subordinate District Council Court while hearing the appeal may either decide the appeal after perusal of the records of the case or may try the case de novo.II. Subordinate District Council Court
