Section 30 in Rules for the Administration of Justice and Police in Nagaland
30.
The Deputy Commissioner and his Assistants shall in all cases in which the parties are indigenous inhabitants of the bills endeavour to induce them to submit their case to a Panchayat. If they agree to this, each party shall name an equal number of arbitrators, and shall choose, or leave the arbitrator to choose an umpire. The name and residences of arbitrators and umpire and the matter in dispute must be recorded before tire proceedings commence and the Court will direct the mauzadar, gaonbura, chief, headman of a Khel, [dobhasis] [Inserted by Act No. 4 of 1983.] or some other recognised authority to assemble the Panchayat and witnesses within eight days. When the case has "been decided, the umpire shall appear with the parties before the Court, which shall proceed to record the decision and enforce it as its own. From such decision there shall be no appeal.
