Section 15 in Assam State Acquisition of Zamindaries Act, 1951
15. Appeal against the decision of the Claims Officer.
(1)An appeal, if preferred within 60 days of the date of the order appealed against, shall lie against any decision of the Claims Officer to the District Judge of the district in which the estate or tenure or a major portion thereof is situated.(2)A further appeal to a Judge of the High Court of Assam nominated as a persona designata specially for this purpose by the Chief Justice thereof, shall lie against the order of the District Judge passed under sub-section (1) above, if such appeal is preferred within 90 days of the date of order.(3)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 Claims Officer where no appeal to the District Judge is preferred, shall be final.
