Section 34 in Rules for the Administration of Justice and Police in Nagaland
34.
The High Court or Deputy Commissioner may, on application or otherwise, call for the proceedings of any case decided by any officer sub-ordinate to him and pass such order as he may deem fit.An appeal shall lie to the Deputy Commissioner against the decision of any of his Assistants (and of any tribal Court) and to the High Court against an original decision of the Deputy Commissioner, if the value of the suit be Rs. 500 or over, or if the suit involves a question of tribal rights or customs, or of right, or possession of immovable property;Provided that the petition of appeal accompanied by a copy of the order appealed against and by a clear statement of the grounds of appeal be filed within 30 days from the date of decision, excluding the time required for obtaining a copy of the decision.An appeal which lies to the High Court may be presented to the Deputy Commissioner, who shall, if it be in order and presented in due time endorse upon it the date of receipt and transmit it with the records of the case to the High Court.The decree of the appellate Court shall be transferred to the Court passing the original order for execution as a decree of its own.
