Section 11 in Assam Adhiars Protection and Regulation Act, 1948
11. [ Appeals. [Substituted by Assam Act XIII of 1955.]
(1)Any person aggrieved by an order of the Adhi Conciliation Board or the Revenue Officer under this Act, may, within the prescribed time and in the prescribed manner, appeal to the Sub-Judge having jurisdiction over the area concerned and the latter may uphold, modify or set aside the order, or pass such order as he may deem fit.(2)The order of the Adhi Conciliation Board or the Revenue Officer when no appeal is preferred and the orders of the Sub-Judge when an appeal is preferred, shall be final.]
