Section 2(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(2)"Village Council" means a Village Council Constituted for a village under Rule 4.Note. - Any expressions not defined in these rules but occurring therein, shall be deemed to have the same meanings in which they are used in the Constitution, or in the Indian Penal Code, 1860, the Code of Criminal Procedure, 1898 or the Code of Civil Procedure, 1908, as the case may be; in so far as they are consistent with the circumstances of the particular case or cases.
