102. [ Appeal to Appellate Authority. [Substituted of Act 35 of 1969.]
(1)The Government or any person aggrieved by any order of the Land Tribunal under Sub-section (2) of Section 12, Sub-section (3) of Section 13A, Section 22, Section 23, Sub-section (2) of Section 26 (where the amount of arrears of rent claimed exceeds five hundred rupees) Section 31, Section 47, Sub-section (3) or Sub-section (4) of Section 48 Sub-section (3) of Section 49, Sub-section (6) of Section 52, Section 57, Sub-section (5) of Section 66, Section 72F, Section 73, '(Sub-section (2) of Section 77], Section 80B, Sub-section (4) of Section 90, Section 106 or Section 106A may appeal against such order within such time as may be prescribed to the Appellate authority.(2)The Appellate authority may admit an appeal presented after the expiration of the period prescribed under Sub-section (1) if it is satisfied that the appellant had sufficient cause for not presenting it within that period.(3)In deciding appeals under Sub-section (1), the Appellate authority shall exercise all the powers which a court has and follow the same procedure which a court follows in deciding appeals against the decree of an original court under the Code of Civil Procedure, 1908.(4)Where there has been any modification in appeal from any decision or order of the Land Tribunal, such decision or order shall be modified accordingly.]
