(1)An appeal shall lie to the Land Reforms Deputy Collector against any order of the Anchal Adhikari passed under this Act if preferred within three months of the date of the order appealed against.(2)No order modifying or setting aside any order appealed against shall be assessed under this Section unless the parties concerned have been given a reasonable opportunity of being heard.(3)Subject to the provisions of Sections 44 and 45 the order of the Land Reforms Deputy Collector on appeal shall be final.
