190. [] [Sub-section (l)of section 190 was renumbered as section 190 and sub-section (2) was omitted by section 109(1) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] Second appeals.
- A second appeal shall lie to the [Board of Revenue] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] against the orders passed on appeal by a District Collector in the case of [an application under section 15, section 25, sub-section (3) of section 32, [***] [Substituted for 'an application under section 15 or a suit under section 40' by section 109(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] or sub-section (2) of section 42.]
