- Save as otherwise provided by this Act, an appeal shall lie from an original or appellate order of a Revenue-officer as follows, namely :-(a)to the Collector when the order is made by an Assistant Collector of either grade;(b)to the Commissioner when the order is made by a Collector;(c)to the Financial Commissioner when the order is by made by a Commissioner:Provided that -(i)when an original order is confirmed on first appeal, a further appeal shall not lie;(ii)when any such order is modified or reversed on appeal by the Collector, the order made by the Commissioner on further appeal, if any, to him shall be final;(iii)[ no authority except the first appellate authority shall remand theca the lower authority to decide the case afresh; and [Added by Haryana Act No. 12 of 2017, dated 10.4.2017.](iv)no appeal shall lie against any interim order passed by a Rev?) officer under this Act.]
