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

State of Meghalaya - Subsection

Section 9(1) in The Garo Hills District (Awil Fees) Act, 1960

(1)Any person aggrieved by an order relating to the assessment, collection or recovery of an Awil fees may within a period of 30 days from the date of such order prefer an appeal to the Chief Executive Member.