Section 52 in State Land Acquisition Act, 1990 (1934 A.D.)
52. Appeals.
- Subject to the provisions of law in force for the time being in the State relating to the procedure in civil section applicable to appeals from original decrees, an appeal shall lie to the State High Court from any part of the award of the Court in any proceedings under this Act.[52 A. Delegation. [Section 52-A inserted by Act XII of Samvat 2001.]- The Government may by order direct that all or any of the powers and duties conferred or imposed on the Government be exercised or performed by the Revenue Ministers.]
