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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(6) in Goalpara Tenancy Act, 1929

(6)An order made by the Deputy Commissioner imposing any penalty under sub-Section (1) or awarding any compensation under sub-Section (3) shall, for the purposes of appeal, be treated as a decree passed under the provisions of the Code of Civil Procedure, 1908, by the lowest Civil Court competent to pass a decree for the amount.