Section 93(2) in Manipur Land Revenue and Land Reforms Act, 1960
(2)A second appeal shall lie against any order passed in first appeal,-(a)if such an order is passed under clause (a) of sub-section (1), to the deputy commissioner;(b)if such an order is passed under clause (b) of sub-section (1), to the Administrator;(c)if such an order is passed under clause (d) of sub-section (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.
