Section 7 in The Assam Criminal Law (Amendment) Act, 1934
7. Application of the Code of Criminal Procedure to proceedings of Commissioners.
- The provisions of the Code, so far only as they are not inconsistent with the provisions of, or the special procedure prescribed by or under this Act shall apply to the proceedings of Commissioners appointed under this Act, and such Commissioners shall have all the powers conferred by the Court on a Court of Sessions exercising original jurisdiction.
