(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.
