Section 83(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(2)A second appeal shall lie against any order passed in first appeal;(a)if such an order is passed under clause (a) of sub-section (1), to the Government;(b)if such order is passed under clause of sub-section (1), to the Director of settlement and land management or to a revenue officer notified by the Government in the Gazette to be the second appellate authority and(c)if such an order is passed under clause (d) of sub-section (1), to the Secretary concerned in the Government.
