Section 6(3) in The Assam Alienation of Land (Regulation) Rules, 1980
(3)After receipt of an appeal the relevant records shall be called for. Notices shall be issued in Form B to the appellant, the proposed transferor and the alienee and any other person interested. Thereafter on hearing the appellant, the transferor and/or alienee, who appears and desires to be heard and/or hearing such other persons as may be likely to be affected by the order, the appellate authority may either reject or allow the appeal. The Collector may also be represented by such person as may be authorised.
