73. Appeal against order passed under section 72.—
(1) Notwithstanding anything contained in the
Code of Criminal Procedure, 1973 (2 of 1974), where an order is passed under sub-section
(1) of section
72, an appeal shall lie, both on facts and on law from—
(a) the order made by the District Commission to the State Commission;
(b) the order made by the State Commission to the National Commission; and
(c) the order made by the National Commission to the Supreme Court.
(2) Except as provided in sub-section
(1), no appeal shall lie before any court, from any order of a
District Commission or a State Commission or the National Commission, as the case may be.
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(3) Every appeal under this section shall be preferred within a period of thirty days from the date of
order of a District Commission or a State Commission or the National Commission, as the case may be:
Provided that the State Commission or the National Commission or the Supreme Court, as the case
may be, may entertain an appeal after the expiry of the said period of thirty days, if it is satisfied that the
appellant had sufficient cause for not preferring the appeal within the said period of thirty days.
CHAPTER V
MEDIATION
