Section 31 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
31.
All proceedings shall be viva voce, but the Sub-divisional Officer or an Assistant to the Deputy Commissioner may require the chief village authorities to report their proceedings in any way which appears to him suitable. After hearing both parties and their witnesses, if any, they shall with or without the opinion of assessors, as they may see fit, forthwith pronounce a decision.
