Section 9 in The Garo Hills District (Awil Fees) Act, 1960
9. Appeal.
(1)Any person aggrieved by an order relating to the assessment, collection or recovery of an Awil fees may within a period of 30 days from the date of such order prefer an appeal to the Chief Executive Member.(2)Any person aggrieved by an order passed by the Chief Executive Member under Section 8 may within a period of 30 days from the date of such order prefer an appeal to the District Revenue Tribunal appointed under Section 6 of the Garo Hills Local Rate Regulation, 1953.(3)Every order in an appeal passed by the Chief Executive Member or by the District Revenue Tribunal, as the case may be, shall be final.
