(3)[ Any person aggrieved by the order of the Tahsildar or the other officer under Sub-section (1) may, within a period of sixty days from the dale of the order, appeal against such order to the Revenue Divisional Officer having the jurisdiction over the area in which the holding is situate, and the Revenue Divisional Officer may pass such order on the appeal, as he thinks fit.] [Substituted by Act No. 12 of 1973.]
