Section 93(2) in The Tripura Land Revenue And Land Reforms Act, 1960
(2)A second' appeal shall lie against any order passed In first appeal,-(a)if such an order is passed under clause (a) of subsection (1) to the Collector;(b)if such an order is passed under clause (b) of subsection (1), to the Administrator;(c)if such an order is passed under clause (d) of subsection (1), to the director of settlement and land records or to a revenue officer notified by the Administrator in the Official Gazette to be the second appellate authority; and(d)If such an order is passed under clause (e) of sub., section (1), to the Administrator.
