(6)(a)An Appeal against the order of the Additional Collector shall lie with the Collector of the district within thirty (30) days of the order appealed against.(b)The Collector of the district may condone the delay in filing appeals provided he is satisfied that there are sufficient reasons for the delay.(c)The Collector of the district shall not pass any order modifying, altering or setting aside the order appealed against unless the concerned parties have been given a reasonable opportunity of being heard.
