Section 151 in The Tripura Co-operative Societies Act, 1974
151. Appeals.
(1)An appeal against an order or decision under Sections 4, 9, 11, 12, 13, 14, 17, 19, 21, 29, 35, 74, and 108 shall lie,-(a)if made or sanctioned or approved by the Registrar or the Additional or Joint Registrar on whom powers of the Registrar are conferred-to the Government;(b)if made or sanctioned by any person Other than the Registrar, or the Additional or Joint Registrar on whom the powers of the Registrar are conferred-to the Registrar.(2)An appeal against an order or decision under Sections 75, 83 and 88 and any order passed by the Registrar for paying compensation to a society, and any other order for which an appeal to the Tribunal has been provided under this Act, shall lie to the Tribunal.(3)An appeal under sub-section (1) or sub-section (2) shall be filed within two months of the date of the communication of the order or decision.(4)Save as provided in this Act no appeal shall lie against any order, decision or award passed in accordance with this Act; and every such order, decision or award shall be final and where any appeal has been provided for, any order passed on appeal shall be final and no further appeal shall lie against it.
