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State of Assam - Section

Section 31 in The Assam Fixation of Ceiling on Land Holdings Act, 1956

31. Appeals.

(1)Any person aggrieved by any order under Section 11 or 13 may, within 10 days of the order, prefer an appeal to the District Judge.
(2)The decisions of the District Judge, or the original order when no appeal is preferred, shall be final.