(1)Any person aggrieved by an order made by the Tahsildar under this Act may, within such period and in such manner as may be prescribed, appeal to such authority as may be specified by the State Government in this behalf.(2)In deciding the appeal, the authority specified under sub-section (1) shall follow such procedure as may be prescribed and the decision of such authority on such appeal shall be final and shall not be called in question in any Court.(3)[ Pending disposal of an appeal under this section in respect of an order made by the Tahsildar,-(a)under section 5, any movable property pledged by any debtor who is a party to such appeal, shall not be either returned or disposed of under this Act; and(b)under section 6,-(i)the Tahsildar shall not order the release of the mortgaged property or grant a certificate of redemption; and(ii)the creditor or the transferee of the creditor shall not transfer, or otherwise assign his interest in, or exercise his right of foreclosure in respect of, the property mortgaged by the debtor.]
