Section 23 in Rules for the Administration of Justice and Police in Nagaland
23.
The Administration of Civil Justice in the [Kohima, Mokochung, Tuensang, Wokha, Zunheboto, Phek and Mon] [Substituted for the words 'Naga Hills' vide Nagaland Act 7 of 1974.] is entrusted to the Deputy Commissioner, his Assistants, such tribal Courts as may be constituted according to Rules to be made by the Governor of Assam and the mauzadars, chiefs' headmen of khels [dobhasis] [Inserted by Act No. 4 of 1983.] and other chief village authorities
