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State of Assam - Section

Section 12 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)

12.

When the mauzadar, gaonbura or other chief village authorities feel unable to arrest an offender, they must apply to the Deputy Commissioner, or his Assistants or any officer duly authorized, to grant them such aid as he or such officer may consider necessary.