29. [ Appeal. [Substituted by Madras Act II of 1930.]
(1)Any party aggrieved by any decision of the arbitrator under clause (c) or clause (d) of sub-section (1) of section 27 may within three months from the date of the communication of such decision appeal to the District Judge concerned [XXX].(2)The decision of the arbitrator under clause (c) or clause (d) of sub-section (1) of section 27 and, when an appeal has been preferred under sub-section (1), the decision on such appear shall be read as part of the scheme sanctioned under section 14 and shall be final and binding on all persons.]
