Section 9 in Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955
9. Appeals.
- Any person aggrieved by an award made by the Collector may apply to the Collector within seven days of the making of the award requiring the Collector to refer the matter to arbitration and the Collector shall thereupon prepare a brief statement of the case and refer the matter to the decision of the arbitrator appointed by the State Government in this behalf.
