Section 25 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
25.
Mauzadars, gaonburas and other duly recognised village authorities have power to compel attendance of parties to any suits and their witnesses-all such persons being resident within their own jurisdiction-and to fine within the limit of Rs. 50, to persons wilfully failing to attend. They have power to award all costs, also compensation of defendants for unfounded or vexatious suits brought against them.
