(9)prescribing the superior revenue authority to whom appeals shall lie from orders of a [Collector] [Substituted for the word 'Revenue-officer' by section 3(1) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] on objections to a preliminary record of settlement of rent; [and] [Added by section 125(iv) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
