Section 10 in The Chota Nagpur Encumbered Estates Act, 1876
10. Appeal to Deputy Commissioner.
- An appeal against any refusal admission, determination or order under Sections 6, 7, 8 of 9 [except a refusal under the proviso to Section 9] [Inserted by Act 3 of 1909.], shall lie, if preferred within six weeks from the date thereof to the Deputy Commissioner within whose jurisdiction the property is situate; and the decision of the manager, if no such appeal has been so preferred, [shall subject to the provisions of Sections 10A and 21 A, be final] [Substituted by Act 3 of 1909.]:Provided that, if the Deputy Commissioner be himself the Manager, the appeal shall lie to the Commissioner.Appeal to Commissioner. - An appeal shall lie from any decision of the Deputy Commissioner, if preferred within six weeks of the date of his decision, to the Commissioner; and the decision of such Commissioner, or of the Deputy Commissioner, if no such appeal has been so preferred, [shall, subject to the provisions of sections 10A and 21 A, be final] [Substituted by Act 3 of 1909.],
