Section 44 in The Assam Frontier (Administration of Justice) Regulation, 1945
44. Hearing of cases.
(1)All suits tried by the village authorities shall be decided in open Darbar in the presence of the parties and at least three independent witnesses.(2)The Deputy Commissioner or an Assistant Commissioner may direct a village authority to report their proceedings in any case or class of case in any way which may appear to him to be suitable. Save as required by such direction, no record of any proceedings shall be maintained.(3)After hearing both parties and their witnesses, if any, the village authority shall forthwith pronounce a decision.
