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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(2) in The Assam Frontier (Administration of Justice) Regulation, 1945

(2)Any such object must be made within ten days of the day on which the decision of the panchayat or umpire is recorded and if made, shall be considered by the Deputy Commissioner whose decision shall be final.