Section 13 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
13. Appeal to High Court.
- Subject to the provision of the Code of Civil Procedure, 1908 (Central Act V of 1908) applicable to appeals from original decrees, and notwithstanding thing to the contrary in any enactment for the time being in force, a second appeal shall lie to the High Court from any decision of the Court under this Act, if the amount as determined by the prescribed authority exceeds such sum as may be prescribed.
