Section 17 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
17. Appeal.
- Any person aggrieved by an order of the Deputy Commissioner may file an appeal before the Government in the Revenue Department within sixty days from the date of receipt of such order by the owner or the transferee and the decision of the Government thereon shall be final and binding on all concerned.
