204. Appeal when to lie to the [State] [This word was substituted for the word 'Provincial', by Adaptation of Laws Order, 1950.] Government.
- [Subject to the provision in the Bombay Revenue Tribunal Act, 1939] [This portion was inserted by Bombay 28 of 1950, Schedule] an appeal shall lie to the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] from any decision or order passed [**] [The words 'by a Commissioner or' were deleted by Gujarat 15 of 1964, section 4 Schedule] by a survey Commissioner, except in the case of any decision or order passed by such officer on appeal from a decision or order itself recorded in appeal by any officer subordinate to him.
