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State of Meghalaya - Section

Section 2 in Rules for the Administration of Justice and Police in the Garo Hills District

2. Police of Garo Hills.

- The police of the Garo Hills shall consist of-
(a)Regular police subject to Act V of 1861 and the Assam Rifles Act.
(b)Rural police, consisting of laskars, sardars and nokmas or other village authorities recognized by the Deputy Commissioner as such in the hill mauzas, and gaonburas in the plains mauzas.