99A. [ Constitution of appellate authority. [Inserted by Act No. 35 of 1969.]
(1)The Government may, by notification in the Gazette, constitute as many appellate authorities as may be necessary for the purposes of this Act.(2)The appellate authority shall consist of a sole member who shall be a judicial officer not below the rank of a Subordinate Judge [or an officer not below the rank of a Deputy Collector.](3)Each appellate authority shall have jurisdiction over such areas [or in such class of cases] [Inserted by Act No. 17 of 1972.] as the Government may, by notification in the Gazette, from time to time determine.]
