Section 21(7) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(7)A claimant who is dissatisfied with the decision of the Commissioner may prefer an appeal against such decision to the High Court:Provided that where a person who is a Judge of a High Court is appointed to be the Commissioner, such appeal shall be heard and disposed of by not less than two Judges of the High Court.
