(1)Any person aggrieved by an order of the Collector under Sub-section (2) of Section 47-A may, within 30 days from the receipt of such order, prefer an appeal to the District Judges against such order. All Court-fee stamps affixed to memorandum of appeal filed before the District Judge shall be punched immediately in the presence of the authority concerned. The memorandum of appeal shall be signed by the appellant or his authorised agent and may be presented in person or his lawyers duly authorised at the appellate Court.
