Section 15 in The Assam Displaced Persons (Rehabilitation Loans) Rules, 1954
15.
Appeals shall lie under the Act as follows if they are filed within one month from the date of the order appealed against-(a)to the Government of Assam against any original order passed by the Relief and Rehabilitation Commissioner, Assam;(b)to the Relief and Rehabilitation Commissioner, Assam against any original or appellate order passed by a Deputy Commissioner/ Additional Relief and Rehabilitation Commissioner, Assam ;(c)to the Deputy Commissioner/Additional Relief and Rehabilitation Commissioner, Assam against order, passed by a Sub-divisional Officer.All appeal, petitions shall be accompanied by a true copy of the orders appealed against
