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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(4) in Assam State Acquisition of Zamindaries Act, 1951

(4)The decision of the Judge of the High Court or of the District Judge where no second appeal to the High Court is preferred, or of the Compensation Officer where no appeal to the District Judge is preferred, shall be final.