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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(2) in Assam Town and Country Planning Act, 1959

(2)All appeals to the Appellate Authority shall be filed within a month from the date of the order appealed against. The time required for taking out copies of the order shall be excluded. The Appellate Authority may, however, in its discretion condone such delay in filing appeal for sufficient reasons.