Section 16 in The Tripura Agricultural Debtors Relief Act, 1975
16. Appeal from order of Tribunal.
- Any person aggrieved by any order of the Tribunal under sub-Sections (3) and (4) of Section 8 and Section 9, 14 or 15, may within thirty days from the date of the order, appeal to the District Collector :Provided that no appeal shall lie against any order of the Tribunal if the amount of the claim is less than rupees one thousand or such other sum as may be specified in that behalf by the State Government by a notification in the Official Gazette.(2)Subject to the provisions of Section 17 the decision of the Tribunal where no appeal is filed and the decision of the District Collector where an appeal is filed, shall be final and shall not be questioned in any court of law.
