(1)Any party aggrieved by a final order passed by tribunal determining any matter decided by it under the provisions of this Act may, within ninety days of the date of such order, appeal to the High Court.(2)No appeal or application for revision shall lie against an order of a tribunal except as provided for in sub-section (1).(3)An appeal preferred under the provisions of this section shall be heard by a Division Bench of the High Court.
