Section 5 in The Meghalaya Administration of Justice (Amendment) Act, 1976
5. Trial of cases and appeals.
- Notwithstanding anything contained in this Act or in any other law for the time being in force as the State Government may, by order, for the trial of cases or appeals generally, or for the trial of a particular class of cases or appeals, both civil and criminal, relating to any district, direct that the same be tried by the Court of the Deputy Commissioner, Additional Deputy Commissioner or Assistant to the Deputy Commissioner of any other District.
