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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2) in Assam State Acquisition of Zamindaries Act, 1951

(2)A further appeal to a Judge of the High Court of Assam nominated as a persona designata specially for this purpose by the Chief Justice thereof, shall lie against the order of the District Judge passed under sub-section (1) above, if such appeal is preferred within 90 days of the date of order.