(1)Save where it has been otherwise provided, an appeal shall lie from every original order of a Revenue Officer competent to pass such order under this Code or the rules made thereunder-(a)if such order is passed by any Revenue Officer subordinate to the Sub-Divisional Officer - to the Sub-Divisional Officer;(b)if such order is passed by any Revenue Officer subordinate to the Deputy Survey Officer - to the Deputy Survey Officer;(c)if such order is passed by the Sub-Divisional Officer - to the Collector;(d)if such order is passed by the Deputy Survey Officer - to the District Survey Officer;(e)if such order is passed by any Assistant Collector, Joint Collector or Deputy Collector to whom the powers have been conferred under-section 24-to the Collector;(f)if such order is passed by any Revenue Officer in respect of whom a direction has been issued under sub-section (3) of section 12 - to such Revenue Officer as the State Government may direct;(g)if such order is passed by a Collector or District Survey Officer -to the Commissioner;(h)if such order is passed by the Commissioner - to the Board.
