(1)From an order passed under the Act, an appeal shall lie, when the order was made,-(a)by the person, to whom the powers and functions of the Chairman, have been delegated under the Act to the Collector if the order was passed under the provisions of Section 4, 5, 23 and 6;(b)by the Chairman, to the Gramdan Commissioner notified as such by the State Government, if the order was passed under the provisions of the Act, as mentioned in clause (a) of sub-rule (a);(c)by the Anchal Adhikari, to the Collector or any officer not below the rank of a Deputy Collector, specially empowered in this behalf, if the order was passed under Sections 18 and 24 of the Act.(2)Subject to the order of the Board of Revenue in Revision, the appellate order of the Collector and the Gramdan Commissioner shall be final.(3)No appeal shall lie if preferred after 30 days of the date of the order applied against.(4)A register of appeals shall be maintained in Form XV.
