Section 25 in Rules for the Administration of Justice and Police in Nagaland
25.
Mauzadars, gaonburas, chiefs, headmen of kehls [dobhasis] [Inserted by Act No. 4 of 1983.] and other duly recognised village authorities have to compel attendance of parties to any suit and their witnesses, all such persons being resident within their own jurisdiction, and to fine within the limit of Rs. 50, persons wilfully failing to attend. They have power to award all costs, also compensation, to defendants for unfounded or vexatious suits brought against them.
