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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(7) in Assam State Acquisition of Zamindaries Act, 1951

(7)An appeal, if preferred within 60 days, shall lie to the High Court of Assam in the exercise of revenue jurisdiction against any order of the Deputy Commissioner passed under sub-section (6) of section 8.