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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(4) in Meghalaya transfer of Land (Regulation) Act, 1971

(4)Any person aggrieved by an order passed by the competent authority under subsection (1) may, within a period of thirty days from the date the order is communicated, prefer an appeal to the Board of Revenue and its order shall be final.