Section 43 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
43.
(1)The proceedings of a Village Court need not be recorded in writing but the Subordinate District Council Court may require a Village Court or Courts to report its or their proceedings in any way which appears to its suitable.(2)Registers of all suits and cases disposed of by a Village Court shall be kept by the Court in the Forms in Appendix I.
