Section 44 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
44.
A Village Court may carry out its decision or may, subject to the provisions of Rule 57 order attachment of property as soon as judgement is pronounced but in no case property so attached is to be sold, if the party concerned claim to appeal within 60 days, without the orders of the District Council.II-Subordinate District Council Courts and District Council Court
