(2)Any person aggrieved by-(i)any final order passed in an appeal against the order of the Land Tribunal; or(ii)any final order passed by the Land Board under this Act; or(iii)any final order of the Taluk Land Board under this Act; may, within such time as may be prescribed, prefer a petition to the State Land Reforms Tribunal against the order on the ground that the appellate authority or the Land Board or the Taluk Land Board, as the case may be, has either decided erroneously, or failed to decide any question of law.
