Section 59 in Assam (Temporarily Settled Areas) Tenancy Act 1971
59. Appeal to and revision by superior authorities.
(1)An appeal, if presented within two months from the date of the order appealed against, shall lie to the Director of Land Records or any other officer or officers authorised by the State Government in this behalf from every order passed by a Settlement Officer prior to the final publication of the record-of-rights on any objection made.The orders of the Director of Land Records or any other officer or officers authorised by the State Government in this behalf shall, subject to the following sub-section be final.(2)The State Government may in any case on application or of its own motion, direct the revision of any record-of-rights or any portion of a record-of-rights :Provided that no such direction shall be made until reasonable notice has been given to the parties concerned to appear and be heard in the matter.
