(1)Any person aggrieved by the order of the Circle Officer may file an appeal against the order in the Court of Land Reforms Deputy Collector concerned within thirty (30) days from the date of the order.(2)The Land Reforms Deputy Collector may condone the delay in filing appeal provided he is satisfied that there are sufficient reasons for the delay.(3)As soon as an appeal against the order of the Circle Officer is filed, the Land Reforms Deputy Collector shall call for the case-record from the Circle Officer concerned.(4)The Land Reforms Deputy Collector shall issue notice to all parties concerned with the case, directing them to appear either in person or through their authorized representatives on the date, time and place fixed for the hearing of the case.(5)In case any of the parties does not appear, even after a reasonable opportunity to appear and being heard has been given, the Land Reforms Deputy Collector may dispose of the case ex-parte on the basis of the available records.(6)The time limit for the disposal of the mutation appeal shall be of thirty (30) working days from the date of the filing of the mutation appeal.(7)After the disposal of the mutation appeal, the Land Reforms Deputy Collector shall return the case- record to the Circle Officer concerned for the implementation of his order.(8)On receipt of the case- record, the Circle Officer shall issue correction slip in the manner as provided in rule-9.(9)On receipt of the correction slip, the Karmachari shall alter the entries in the revenue records concerned in the manner as provided in rule-10.
