Section 10 in Tamil Nadu Land Encroachment Act, 1905
10. [ Appeal. [Substituted by Tamil Nadu Act VIII of 1914.]
- [xxx] An appeal shall lie-(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)](b)to the District Collector from any decision or order of a Collector passed otherwise than on appeal, and(c)to the [Commissioner of Land Administration] [Substituted for the word 'Board of Revenue' by section 3 of the Tamil Nadu Land Encroachment (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1996).] from any decision or order of a District Collector passed otherwise than on appeal.[Sub-section (2) was omitted by section 6 of the Tamil Nadu Land Encroachment (Amendment) Act, 1965 (Tamil Nadu Act 26 of 1965).]
