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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Assam - Subsection

Section 67(b) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(b)to the Deputy Commissioner or the Settlement Officer, within 30 days of the order appealed against, from orders passed by any Revenue Officer sub-ordinate to him, even if the latter was exercising the delegated power of the Deputy Commissioner or the Settlement Officer when passing such order;