8. [ Appellate Authority under Section 8. [Substituted by Notification No. 1644 L.R. dated 24.2.1960.]
(1)An appeal against an order of the Collector under Section 5(2) or Section 6 or 7 shall lie -(i)if such order is passed by any officer below the rank of an Additional Collector, to Additional Collector;(ii)if such order is passed by any Additional Collector, to the Collector of the district; and(iii)if such order is passed by the Collector of a district, to the Commissioner of the division.(2)The procedure to be followed by the Appellate Authority in disposing of appeals under sub-rule (1) shall, so far as may be, the same as is provided for civil appeals in the Rules under Order XU of the Code of Civil Procedure, 1908.]
