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[Cites 0, Cited by 0] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(2) in The Tripura Land Revenue And Land Reforms Act, 1960

(2)An appeal shall lie to the court of the Judicial Commissioner, from every order passed on appeal by a Special Judge under sub-section (1), within sixty days of the passing of such order, on any of the grounds specified in section 100 of the Code of Civil Procedure, 1908. (5 of 1908).