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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1) in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948

(1)An appeal from the order of any officer appointed under Section 6 to assess or to collect the revenue shall lie to the High Court of Assam, and the order passed on such appeal, if any, shall be final.