59. Appeal against certain orders of Assistant Superintendent or Deputy Collector.
- An appeal, if presented within one month of the date of the order appealed against, shall lie to the Collector or Superintendent of Survey against every order of a Deputy Collector or of an Assistant Superintendent -(a)determining under section 8 the amount to be paid as the price of materials or labour supplied;(b)determining under section 10 the amount to be paid as compensation;(c)deciding a boundary-dispute;(d)imposing a fine under this Act.
