(1)An appeal from any order of the Collector disposing of an objection under section 107F shall, if presented within thirty days from the date of the order, lie to the revenue authority appointed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] in this behalf whose decision thereon shall, subject to the provisions of sub-section (2), be final.
