Section 11 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
11. Appeal to High Court.
- Subject to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) applicable to appeal, from original decrees, and notwithstanding anything to the contrary in any enactment for the time being in force, a second appeal shall only lie to the High Court from any decision of the Court under this Act, if the amount of compensation as determined by the authorised officer exceeds such amount as may be prescribed.
