Section 36 in Rules for the Administration of Justice and Police in the Garo Hills District
36. Application of Civil Procedure Code.
(1)The High Court and the Courts of the Deputy Commissioner or Additional Deputy Commissioner and his Assistants shall be guided by the spirit, but not be bounds by the letter of Code of Civil Procedure.(2)The Deputy Commissioner's Assistants shall exercise such powers that may, from time to time, be invested with by him.(3)The Deputy Commissioner shall have power to decide any suit and to make any consequential or incidental order thereon, including the award of compensation to defendants for unfounded or vexatious suits brought against them.
