Section 107 in Assam Urban Water Supply and Sewerage Board Act, 1985
107. Appeal.
(1)Any person aggrieved by an order of the Managing Director or the officer determining the annual value of any land or building under Section 46 or by an order of the Board, the Managing Director or the officer, as the case may be, determining the amount of compensation under subsection (1) of Section 106 or determining the persons entitled thereto or apportioning the amount thereof under sub-section (2) of the said section may, within sixty days from the date of such order, prefer an appeal to such authority as may be appointed by the State Government by notification.(2)No person shall be appointed under sub-section (1) as an authority to here appeals unless he is or has been a judicial officer for at least 10 years.(3)Appeals under sub-section (1) shall be filed and heard in such manner as may be prescribed.
