Section 12 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
12. Modification of order of compensation on appeal.
- Where an appeal is preferred under Section 31 against an order passed by the Collector or the Officer authorised determining the amount of compensation under Section 12 and such order is not upheld in the appeal, the Collector or the Officer authorised shall make necessary alterations in the amount according to the order of the appellate authority.
