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State of Meghalaya - Section

Section 30 in Rules for the Administration of Justice and Police in the Garo Hills District

30. Power of the Deputy Commissioner to exercise original jurisdiction.

- The Deputy Commissioner and his Assistants (according to their powers) shall try all suits not triable by laskars, but they may also at their discretion dispose of suits triable by laksars.The Deputy Commissioner and his Assistants shall keep such registers as the High Court may, from time to time, direct.