(1)Any person aggrieved by any order of the Sub-Divisional Officer (Revenue), may within thirty days of the order or decision, or it tact of such order or decision has not been communicated to him, within thirty days of knowledge of such order or decision, prefer an appeal in writing, in such manner accompanied by such fees as may be prescribed, to the Appellate Authority as may be notified by the State Government.(2)On the date fixed for hearing of appeal, the Appellate Authority shall hear the parties to the appeal in person or through any agent duly authorised in writing and shall thereafter proceed to pass an order of confirmation, reversal or modification of order or the decision.(3)Copies of the order passed by Appellate Authority, shall be sent to competent authority for compliance, or for passing such further order, as may be directed by Appellate Authority.
