(2)All orders passed by the Collector and [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] shall be appealable to the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government respectively at any time within ninety days from the date of the order complained of:Provided that no appeal shall lie against an order passed by the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] on appeal.
