Section 27 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
27.
Mauzadars, gaonburas or other duly recognised village authorities may carry out their decisions at once, and order attachment of property to be made, but in no case is property so attached to be sold if the party claims to appeal within thirty days. On such appeal being made they shall send the parties and their witnesses to the Deputy Commissioner or one of his Assistants forthwith, or as soon as may be, and either accompany them or send one respectable person who has been present at the trial with them.
