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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2) in The Assam Ancient Monuments and Records Act, 1959

(2)Any person aggrieved by an order under this section may appeal to the State Government within such time and in such manner as may be prescribed and the decision of the State Government shall be final.