Section 19(7) in Assam Sillimanite Limited (Acquisition And Transfer Of Refractory Plant) Act, 1976
(7)A claimant who is dissatisfied with the decision of the Commissioner may prefer an appeal against the decision to the principle civil court of original jurisdiction within the local limits of whose jurisdiction the Refractory Plant is situated:Provided that where a person who is a Judge of a High Court is appointed to be the Commissioner, such appeal shall lie to the High Court for the State in which Refractory Plant is situated, and such appeal shall be heard and disposed of by not less than two Judges of that High Court.
