- Every order passed by the Collector in respect of applications under Section 18, and every order passed under Sections 11, 50, 52 or 68, shall be appealable to the Commissioner of the Division, and every such order of the Commissioner, except when otherwise directed by this Act, shall be appealable to the Board of Revenue; but no appeal shall lie under this Section against any order unless the same be presented within one month from the date of the order.
