Section 43 in Assam Town and Country Planning Act, 1959
43. Appointment of Appellate Authority.
(1)Save as otherwise provided, the State Government shall appoint an Appellate Authority to hear all appeals arising out of the provisions of this Act. The decision of Appellate Authority shall be final.(2)The person or persons appointed by the State Government as Appellate Authority shall have the qualification of a District Judge, [or of becoming a member of the Assam Board of Revenue constituted under the Assam Board of Revenue Act 1962, (Assam Act XXI of 1962)]. The appointment shall be on such terms and conditions as the State Government may decide.
