- An appeal, if presented to the Board or to the Commissioner for transmission to the Board within six weeks from the date of the order appealed against, shall lie to the Board against every order of the Commissioner-(a)confirming, modifying or reversing any order of the Collector rejecting an application for the partition of an estate, or putting an end to proceedings for effecting a partition after the application has been admitted;(b)confirming, modifying or reversing any order of the Collector directing, under Section 29, that an application for partition be admitted;(c)confirming or amending a partition as approved or made by the Collector; or(d)imposing or confirming the imposition of, any fine amounting to five hundred rupees, or ordering or confirming an order directing the payment of any costs amounting to more than five hundred rupees.
