- Except as provided in sections 59 and 60, no appeal shall lie as of right, against any order passed under this Act by any officer; butthe proceedings and orders of Assistant Superintendents and of Deputy Collectors under this Act shall be subject to the supervision and control of the Superintendent of Survey or Collector ;the proceedings and orders of the Superintendent of Survey and of the Collector, to the supervision and control of the Commissioner of the Division; and the proceedings and orders of all officers ; to the supervision and control of the [State Government] [Words substituted by Adaptation of Laws Order, 1950.]:Provided that the [State Government] [Words substituted by Adaptation of Laws Order, 1950.] may order that in the course of any survey under this Act, the functions of the Commissioner shall be restricted to the decision of appeals under section 60, and that the general powers of control and supervision over the Superintendent of Survey or Collector and their subordinate officers may be exercised by the [State Government] [Words substituted by Adaptation of Laws Order, 1950.] direct.
