60. Appeal against certain orders of Collector or Superintendent of Survey.
- An appeal if presented within one month of the date of the order appealed against, shall lie to the Commissioner of the Division against every order of the Collector or Superintendent of Survey -(a)determining under section 8 the amount to be paid as value of materials or labour supplied;(b)determining under section 10 the amount to be paid as compensation;(c)determining a disputed boundary;(d)imposing a fine of more than fifty rupees on any person :Provided that the order appealed against under clauses (a), (b) and (c) shall not have been passed by the Collector or Superintendent of Survey on an appeal preferred against the order of a subordinate officer.
