Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bengal Presidency - Section Section 104 in Cess Act, 1880 104. Orders appealable to Commissioner. - Every order passed by the Collector under sections 19, 20, 26,[46(2), 50, 51, 53, 85, 98, or 99 shall be appealable to the Commissioner within one month from the date of such order.]
