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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(1) in The Assam Frontier (Administration of Justice) Regulation, 1945

(1)Any person aggrieved by a decision of village authorities may appeal to the Assistant Commissioner in suits not exceeding Rs. 500/- in value, and to the Deputy Commissioner in suits exceeding that value.