171. [ Appeal to superior Revenue authority. [Substituted for the original Section 171 by section 92 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- An appeal, if presented within three months from the date of the final re-publication of the record-of-rights under sub-section (3) of section 170, shall lie from every order passed by a Collector on any objection made under section 169, with such modification, if any, as may be made therein by the confirming authority under sub-section (2) of section 170 and such appeal shall lie to such superior Revenue authority as the State Government may, by rule, prescribe or to an officer specially empowered by the State Government in this behalf.]
