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State of Assam - Section

Section 4 in The Assam Board of Revenue Act, 1962

4. Power and jurisdiction of the Board.

- The Board shall have the powers and jurisdiction to entertain appeals and petitions and revise decisions in revenue cases arising under the provisions of the enactments specified in Schedule 'A' and shall also have such power and jurisdiction as may be conferred on it by any other law for the time being in force.