(1)An appeal against an order of the Collector under Section 5(2) or Section 6 or 7 shall lie -(i)if such order is passed by any officer below the rank of an Additional Collector, to Additional Collector;(ii)if such order is passed by any Additional Collector, to the Collector of the district; and(iii)if such order is passed by the Collector of a district, to the Commissioner of the division.
