Section 93(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)Save as otherwise expressly provided, an appeal shall lie from every original order passed under this Act,--(a)if such an order is passed by an officer-subordinate to the sub-divisional officer, to the sub-divisional officer;(b)if such an order is passed by the sub-divisional officer, to the Collector;(c)if such an order is passed by the Collector, to the Administrator;(d)if such an order is passed by an assistant survey and settlement officer, to the survey and settlement officer or to a revenue officer notified by the Administrator in the Official Gazette to be the appellate authority; and(e)if such an order is passed by a survey and settlement officer, to the director of settlement and land records or to a revenue officer notified by the Administrator in the Official Gazette to be the appellate authority.
