(1)Appellate Authority, for considering the appeal against an order passed by the Sub-Divisional Officer (Revenue) under Section 8 of the Act shall be the District Collector.(2)The application for appeal shall be received by the Reader of the Collector and will be processed as per procedure laid down in the Code.(3)Every appeal shall be accompanied by relevant documents of the case along with the order of the Sub-Divisional Officer (Revenue) against which the appeal is preferred and a non-refundable fee of Rs. 100/- payable through a Treasury challan or Demand draft.(4)The Appellate Authority shall hear the parties of the appeal in person or through any agent duly authorised in writing by the applicant and shall decide the appeal within 60 days from the date of receipt of the application.(5)Copies of the order passed by the Appellate Authority shall be sent to the concerned Sub-Divisional Officer (Revenue) for compliance, or for passing such further order, as may be directed by the Appellate Authority.
