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State of Assam - Section

Section 48 in The Assam Frontier (Administration of Justice) Regulation, 1945

48. Appeals from Deputy Commissioner.

- An appeal shall lie to the High Court from an original decision of the Deputy Commissioner of the value of the suit is not less than Rs. 500/- or if the suit involves a question of tribal rights or customs, or of the right to, or possession of, immovable property.