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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Assam - Subsection

Section 109(1) in Goalpara Tenancy Act, 1929

(1)An appeal shall lie to the District judge, or a Subordinate judge specially empowered by the Local Government in this behalf, from the order or decision of a Revenue Officer under Sections 101 to 107 and the provisions of the Code of Civil Procedure, 1908, relating to appeals shall, as far as may be, apply to all such appeals.