Section 11 in The Assam Consolidation of Holdings Act, 1960
11. Appeal from the order of the Settlement Officer.
(1)An appeal from the order of the Settlement Officer, if preferred within 45 days of such order excluding the period required for obtaining copies thereof shall be preferred to the State Government.(2)The order of the Settlement Officer where no appeal is preferred and the order of the State Government where an appeal is preferred shall be final.
