Section 8 in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972
8. Appeals.
- A landlord or a tenant aggrieved by any decision or order of the Court under the provisions of section 4, sub-sections (3) and (4) of section 5 and subsection (2) of section 7 of this Act shall have a right of appeal against the same as if such decision or order were a decree in a suit for ejectment of the tenant from the house and such decision of the appellate Court shall be final.
