Section 8 in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948
8. Appeals.
(1)An appeal from the order of any officer appointed under Section 6 to assess or to collect the revenue shall lie to the High Court of Assam, and the order passed on such appeal, if any, shall be final.(2)Limitation of such appeals. - The period of limitation for an appeal under sub-section (1) shall be sixty days from the date of the order appealed against.In computing such period in all respects not therein specified, the limitation of appeals shall be governed by the Indian Limitation Act, 1908 (Act IX of 1908).
