- [(1) ..................] [Omitted by Notification. No. 19-29-2004-XII-1, dated 13-1-2005.].(2)Where any power is exercisable by the Collector/Additional Collector under these rules, in relation to any matter an appeal shall lie, from [every order passed or deemed to have been passed under these rules] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] to the Director.(3)Where any power is exercisable by the Director under these rules, in relation to any matter an appeal shall lie from [every order passed or deemed to have been passed under these rules] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] to the State Government.(4)[ Any person aggrieved by any order passed or deemed to have been passed by the State Government, in exercise of the powers conferred under these rules, may, within sixty days of the date of communication of the order to him, apply to the State Government for review of the order.] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.](5)The State Government may at its own motion review any order passed by itself and pass such order in reference thereto as it thinks fit.
