Section 46 in The Assam Frontier (Administration of Justice) Regulation, 1945
46. Appeals from Village authorities.
(1)Any person aggrieved by a decision of village authorities may appeal to the Assistant Commissioner in suits not exceeding Rs. 500/- in value, and to the Deputy Commissioner in suits exceeding that value.(2)If such an appeal is filed, a record shall be made of the matter in dispute, and of the decision of the village authority.(3)The appellate Court shall, if necessary, examine the parties, and if the decision appears to be just, shall affirm and enforce the decision as it own. If the appellate Court sees grounds to doubt the justice of the decision, it shall try the case de novo or refer it to a panchayat; in any case so referred the provisions of Section 38 shall apply as if the parties had agreed to submit to arbitration.
