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Union of India - Section

Section 9 in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020

9. Appellate Authority.

- The Collector of the concerned district or the Additional Collector nominated by the Collector of the district shall be the Appellate Authority to decide the appeal against the order passed by the Sub- Divisional Authority under sub-rule (3) of rule 8.