Section 67 in Assam (Temporarily Settled Areas) Tenancy Act 1971
67. Appeals.
- In all proceedings under this Act before a Revenue Officer or in a Revenue Court, except those in connection with preparation or record-of-rights under Chapter X and except where otherwise expressly provided for, appeals shall lie as follows-(a)to the Assam Board of Revenue from original order of the Deputy Commissioner or the Settle-ment Officer, within 60 days of the order appealed against;(b)to the Deputy Commissioner or the Settlement Officer, within 30 days of the order appealed against, from orders passed by any Revenue Officer sub-ordinate to him, even if the latter was exercising the delegated power of the Deputy Commissioner or the Settlement Officer when passing such order;
