Section 57 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
57. Appeals.
- Except as otherwise provided in this Act, from every order passed under this Act, an appeal shall lie, when the order was made,-(a)by a Deputy Collector exercising powers of the Deputy Commissioner, to the Sub-divisional officer vested with the powers of the Deputy Commissioner in this behalf:Provided that the Deputy Commissioner shall have power to order any such appeal to be transferred to his own file or to the file of the Additional Deputy Commissioner empowered in this behalf;(b)by a sub-divisional Officer exercising powers of the Deputy Commissioner, to the Deputy Commissioner:Provided that the Deputy Commissioner shall have power to order any such appeal to be transferred to the file of the Additional Deputy Commissioner empowered in this behalf;(c)by the Deputy Commissioner or the Additional Deputy Commissioner, to the Commissioner;(d)by the commissioner confirming the order of the Deputy commissioner dismissing a mulraiyat or co-mulraiyat under Section 11 of the Record-of-rights of Mulraiyati village, to a tribunal appointed by the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government in this behalf.
