Section 27 in Rules for the Administration of Justice and Police in the Garo Hills District
27. Proceedings before Laskar.
- All proceedings shall be viva voce, and after hearing both the parties and the parties and their witnesses, if any, the laskars shall, with or without the opinion of assessors as they may think fit pronounce a decision forthwith. If at the trial any person who can write can be found, a brief note of the proceedings be made. In all suits affecting the possession of land the laskar shall cause his decisions to be registered in the Deputy Commissioner's office with such particulars as the Deputy Commissioner may require.
