Section 7(1) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947
(1)An appeal shall lie from an order passed under Section 4.(i)if such order is passed by an officer, other than the Deputy Commissioner, to the Deputy Commissioner;(ii)if such order is passed by the Deputy Commissioner, to the Commissioner; and the decision of the Deputy Commissioner or of the Commissioner on any such appeal shall be final.
