An appeal, if presented within thirty days from the date of the order appealed against, shall lie to the Munsif having jurisdiction from any order made under sub-section (4) of section 14C or section 14E or section 14G and his order shall be final:Provided that an application for revision or modification of the order passed by the Munsif on appeal shall lie to the District Judge if made within sixty days from the date of the order:Provided further that the provisions of section 5 of the Limitation Act, 1963 (Act 36 of 1963), shall apply to an appeal under this section.
