Section 25 in Rules for the Administration of Justice and Police in the Garo Hills District
25. Powers of Laskars.
- Laskars are empowered to try civil suit without limit as to amount but with the following reservations :(a)They may not try suits in which any relative of their or their wives are parties.(b)They may only try suits in which both parties are native of the him mauzas residing within their jurisdiction.(c)All suits must be decided in open Darbar in the presence of the parties and at least three respectable witnesses.
