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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1) in Assam State Acquisition of Zamindaries Act, 1951

(1)An appeal, if preferred within 60 days of the date of the order appealed against, shall lie against any decision of the Claims Officer to the District Judge of the district in which the estate or tenure or a major portion thereof is situated.