Section 24 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
24.
Mauzadars, gaonburas and other chief village authorities may be recognised by the Deputy Commissioner by sanad under his signature as empowered to try cases without limit as to amount, but with the following reservations:(a)They may not try suits in which their fathers, mothers, sons daughters, uncles, aunts, sisters, brothers, the children of foregoing, their wives or persons in the above relation to a wife, or any near relative are parties, nor suits in which any person who does not belong to a Scheduled Tribe specified in Item 1 of Part I-Assam of the Schedule to the Constitution (Scheduled Tribes) Order, 1950 resident in the Mikir Hills or is a native of another village or resident in their jurisdiction is a party;(b)All suits must be decided in open Darbar in the presence of the parties and at least three respectable witnesses.
