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State of Assam - Section

Section 24 in The Assam Board of Revenue Regulation I, 1963

24. Power of the Board to determine issue of facts.

- In any appeal or application, the Board may, if it considers that the evidence on the record is sufficient, determine any issue of fact necessary for the disposal of the appeal or application irrespective of whether or not such issue had been determined by the authority against whose order the said appeal or application is made.