Section 23 in Assam Land Revenue Re-Assessment Act, 1936
23. Classification of land.
(1)The classification of every field or site shall, if so required by the settlement holder, be decided after local inquiry by an officer not below the rank of Assistant Settlement Officer.(2)The settlement-holder may, within thirty days of any decision under sub-section (1), appeal to the Settlement Officer, or to any Additional Settlement Officer that may he appointed by the [State] [Substituted for the word 'Provincial' by] Government for the purpose of this section, who shall decide tie correct classification after local inquiry. The order of the Settlement Officer or Additional Settlement Officer shall subject to the provisions of section 1 of the Regulation, be final.(3)Notwithstanding anything contained in the Court-fees Act, 1870 (VII of 1870), there shall be payable on any petition of appeal presented under sub-section (2) a court-fee calculated at the rate of one rupee for each field or site included therein subject to a maximum of 1.20 in respect of field or sites situated in the same village, the petitioner being entitled, if the appeal is successful, to the refund of the fee in proportion to his success.
