Section 70(2) in Bihar Hindu Religious Trusts Act, 1950
(2)(a)The fee referred to in sub-section (1) shall be assessed by the prescribed authority in the prescribed manner.(b)A trustee, aggrieved by an order of assessment made by the prescribed authority under clause (a), may, within one month of the date of receipt of the said order appeal to such authority as may be prescribed and such authority may by order set aside or vary such assessment and such order shall be final.
