Section 19 in Rules for the Administration of Justice and Police in the Garo Hills District
19. Power of laskar to decide and carry out decisions.
- Laskars may carry out their decision or order attachment of property as soon as judgement is pronounced, but in no case is properly attached to be sold if the party convicted claim to appeal within thirty days, without the orders of the Deputy Commissioner. Laskars may not decide cases-(a)in which any relative of their or their wives is concerned;(b)when a defendant is not a native of the Garo Hills or is not resident within their jurisdiction.
