(2)An appeal under clause (b) of sub-section (1) shall only lie on (one or more of) the following grounds, namely :-(i)the decision being contrary to law or to some usage having the force of law;(ii)the decision having failed to determine some material issue of law or usage having the force of law;(iii)a substantial error or defect in the procedure provided by the Land Acquisition Act, 1894, which may possibly have produced error or defect in the decision of the case upon the merits.
