Section 19(2) in The Assam Consolidation of Holdings Act, 1960
(2)Any person interested in the award but not satisfied with it, or to its apportionment, may apply to the Consolidation officer within 30 days of the order excluding the period required for obtaining copies, thereof to refer the matter to the Court. The Consolidation Officer shall, on receipt of such application, refer the matterto the Court.
