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State of Assam - Section

Section 80 in Assam Opium Rules

80. Revision.

- The Governor in respect of cases from the excluded areas and the Revenue Tribunal in respect of other areas or the Commissioner, or the Commissioner of Divisions in respect of cases from Khasi State including the Shillong Administered areas, the case may be, may call for proceedings held by any officer subordinate to it or him and pass such orders thereon as it or he may think fit.