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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(2) in The Garo Hills District (Awil Fees) Act, 1960

(2)Any person aggrieved by an order passed by the Chief Executive Member under Section 8 may within a period of 30 days from the date of such order prefer an appeal to the District Revenue Tribunal appointed under Section 6 of the Garo Hills Local Rate Regulation, 1953.