Section 16(1) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
(1)From every order passed under this Act, an appeal shall lie, when the order was made -(a)by the Collector, of a district, to the Commissioner;(b)by any officer other than the Collector of the district, to the Collector of the district or to any officer specially empowered by the State Government, by notification, to hear such appeals;and the decision of the Commissioner or the Collector of the district or any officer so empowered shall be final.
