Section 17 in Assam State Acquisition of Zamindaries Act, 1951
17. Appeal.
(1)An appeal, if presented within 60 days of the date of order shall lie against any order of the Compensation Officer passed under sub-section (4) of section 16, to the District Judge of the district in which the estate or a major portion thereof is situated.(2)A further appeal to a Judge of the High Court of Assam nominated specially for this purpose by the Chief Justice thereof shall lie against the order of the District Judge passed under sub-section (1) of this section, if such appeal is preferred within 90 days of the date of the order.(3)The Judge of the High Court shall hear the appeal as a persona designata.(4)The decision of the Judge of the High Court or of the District Judge where no second appeal to the High Court is preferred, or of the Compensation Officer where no appeal to the District Judge is preferred, shall be final.
