Section 10(a) in Tamil Nadu Land Encroachment Act, 1905
(a)to the Collector from any decision or order passed by a Tahsildar or Deputy Tahsildar [xxx] [The words 'or an authorised officer' were omitted by section 3(i) of the Tamil Nadu Land Encroachment (Amendment) Act, 1975 (Tamil Nadu Act 20 of 1975).] under this Act, and(aa)[ to such officer as may be specified by the State Government in this behalf (hereinafter referred to as the appellate authority) from any decision or order passed by an authorised officer under this Act and different appellate authorities may be specified for different classes of cases; and] [Inserted by section 3(ii) of the Tamil Nadu Land Encroachment (Amendment) Act, 1975 (Tamil Nadu Act 20 of 1975)]
