(4)All orders passed by a Deputy Commissioner or a Deputy Collector in any suit relating to the trial thereof, shall be appealable to the Court to which an appeal from the decree itself would lie :Provided that, there shall be no right of appeal against order passed under Section 206, or Section 211, or under Section 212, sub-section (2), setting aside a sale, or under Rule 60, Rule 61 or Rule 62 or Order XXI of the First Schedule to the Code of Civil Procedure, 1908 (V of 1908), and against orders passed under Section 213-A.
