(1)An appeal shall lie from every order, other than an order of the District Court, passed under this Act, whether original or on appeal,(a)where the order is that of [****] [The words 'a Commissioner or' were deleted by Gujarat 15 of 1964, Section 4 Schedule] of any special or other officer appointed or Board constituted, under the proviso to section 3, to the State Government;(b)where the order is that of a Collector, to the [State Government] [These words were substituted for the words 'Commissioner', by Gujarat 15 of 1964, Section 4 Schedule], or where any such officer or Board has jurisdiction, to such Officer or Board; and(c)in all other cases, to the Collector:Provided that where any such officer or Board has been appointed to be Court of Wards and the order has been passed by any officer subordinate to such Court of Wards for the purposes of this Act, the State Government may direct that appeal shall lie to such officer or Board.(2)The provisions of sections 205 to 210 (both inclusive) of the Land Revenue Code shall apply to all such appeals.
