(1)An appeal from the order of the [Tribunal] [In section 253, 264, 265, 266, 269, 270, 271, 272 and 273 dor the words 'Commission' the word 'Tribunal' was substituted by Haryana Act No. 3 of 1994.] passed under Section 272 shall lie to the District Judge.(2)The District Judge shall, subject to the provisions of this Act, have the same powers, jurisdiction and authority, and follow the same procedure, with respect to an appeal under this section as if it were an appeal from an original decree passed by a civil court situated within the local limits of his civil court appellant jurisdiction.(3)Every appeal under this section shall be preferred within a period of thirty days from the date of the order appealed from:Provided that the District Judge may entertain an appeal after the expiry of such period of thirty days if he is satisfied that the appellant had sufficient cause for not preferring the appeal within such period.(4)The decision of the District Judge on appeal, and subject only to such decision, the order of the Tribunal under Section 272 shall be final and conclusive.
