Section 22(2) in The Assam Agricultural Produce Market Act, 1972
(2)An appeal shall lie against the decision of the market committee within thirty days (excluding the time required for taking copies) from the date of the decision under sub-section (1) to the State Government or such officer, as the State Government may appoint in this behalf. The decision of the State Government or such officer, as the case may be, on such appeal shall be final.
