Section 6 in The Assam Alienation of Land (Regulation) Rules, 1980
6. Appeal against withholding of sanction.
(1)An appeal under Section 5 (3) shall be filed within sixty days from the date of order withholding sanction in the form of a memorandum of appeal stating the material facts and the grounds on which the appeal rests-(2)Every memorandum of appeal shall be accompanied by a certified copy of order refusing for making the alienation.(3)After receipt of an appeal the relevant records shall be called for. Notices shall be issued in Form B to the appellant, the proposed transferor and the alienee and any other person interested. Thereafter on hearing the appellant, the transferor and/or alienee, who appears and desires to be heard and/or hearing such other persons as may be likely to be affected by the order, the appellate authority may either reject or allow the appeal. The Collector may also be represented by such person as may be authorised.(4)The appellate authority will send a copy of the order passed in the appeal to the Collector together with the original records.(5)Collector shall maintain a register of applications for sanctions in Form C and the State Government shall maintain a register of appeals in Form D.
