Section 93 in The Tripura Land Revenue And Land Reforms Act, 1960
93. Appeals.
(1)Save as otherwise expressly provided, an appeal shall lie from every original order passed under this Act,--(a)if such an order is passed by an officer-subordinate to the sub-divisional officer, to the sub-divisional officer;(b)if such an order is passed by the sub-divisional officer, to the Collector;(c)if such an order is passed by the Collector, to the Administrator;(d)if such an order is passed by an assistant survey and settlement officer, to the survey and settlement officer or to a revenue officer notified by the Administrator in the Official Gazette to be the appellate authority; and(e)if such an order is passed by a survey and settlement officer, to the director of settlement and land records or to a revenue officer notified by the Administrator in the Official Gazette to be the appellate authority.(2)A second' appeal shall lie against any order passed In first appeal,-(a)if such an order is passed under clause (a) of subsection (1) to the Collector;(b)if such an order is passed under clause (b) of subsection (1), to the Administrator;(c)if such an order is passed under clause (d) of subsection (1), to the director of settlement and land records or to a revenue officer notified by the Administrator in the Official Gazette to be the second appellate authority; and(d)If such an order is passed under clause (e) of sub., section (1), to the Administrator.
