Section 10(6) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(6)Any person aggrieved by an order of the Assistant Consolidation Officer or Consolidation Officer under [sub-sections (3), (4) or (5)] [Substituted by Bihar Act 35 of 1982.] may, within 30 days of such order, file an appeal before the Assistant Director of Consolidation, whose decision, except as otherwise provided by or under this Act, shall be final.
