Section 8 in The Assam Urban Areas Rent Control Act, 1972
8. Appeal.
- A landlord or a tenant aggrieved by any decision or order of the Court under the provisions of Sections 4, 5 and 7 (2) of this Act shall have a right of appeal against the same as if such decision or order were a decree in a suit for ejectment of the tenant from the house and such appellate Court's decision shall be final
