Section 65 in The Bodoland Autonomous Council Act, 1993
65. Special Courts.
- Special Courts shall be set up in consultation with the Guwahati High Court to try suits and cases between parties all of whom belonging to Scheduled Tribe or Tribes in accordance with the tribal customary laws and procedures as follows :(a)Village Courts;(b)Subordinate District Customary Law Courts within Civil Sub-divisional territory; and(c)District Customary Law Courts.
