Section 5 in The Assam Alienation of Land (Regulation) Act, 1980
5. Withholding of sanction.
(1)The sanction referred to in Section 4 may be withheld if-(a)the transferee is, in the opinion of the Collector, unsuitable, or(b)the proposed alienation is in the opinion of the Collector, prejudicial to the public interest.(2)Where the Collector withholds any sanction under this section, he shall record his reasons for doing so.(3)An appeal shall lie from the order of the Collector withholding sanction under sub-section (1) within sixty days from the date of such order to the State Government:Provided that the State Government may entertain an appeal after the expiry of the period of sixty days if it is satisfied that the appellant was prevented by sufficient cause from filing it in time.(4)On receipt of any such appeal, the State Government shall after giving the appellant a reasonable opportunity of being heard and after making such enquiry as it deems proper, decide the appeal.(5)The decision of the State Government on such appeal and, where no such appeal is preferred, the decision of the Collector under sub-section (1) shall be final.
