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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(2) in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948

(2)In particular and without prejudice to the generality of the foregoing power, such rules may-
(a)prescribe the procedure to be followed in filing appeals; and
(b)prescribe the court-fees, if any, for appeal petitions.