Section 102 in Assam Urban Water Supply and Sewerage Board Act, 1985
102. Determination of the value of vested properties.
(1)The value of all properties and assets vested under Section 18 shall, after notifying the date and time for the purpose and allowing an opportunity of being heard to the local authorities or others concerned, shall be determined by the Board, and such determination shall be final subject to an appeal which may be preferred within thirty days from the date of such determination to such judicial officer of the State Government not below the rank of a District Judge and in such manner as may be prescribed.(2)The value so determined under sub-section (1) shall be entered in the Books of the Board as the value on the date of transfer.
