[(1)] [The original sub-section (1) was omitted and sub-section (2) and (3) were renumbered (1) and (2) by Act 35 of 1926, s.9.] Where an appeal from an order made by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] has been disposed by the District Magistrate, [either party to the proceedings] [ Substituted by Act 35 of 1926, s.65, for "the Cantonment Authority"] may, within thirty days from the date thereof, apply, through the [Officer Commanding the station] [Substituted by Act 7 of 1925, s.14, for "Cantonment Officer of the Cantonment"], to the [Central Government] [Substituted by the A.O. 1937, for "L.G."], or to such authority as the [Central Government] [Substituted by the A.O. 1937, for "L.G."], may appoint in this behalf, for a revision of the decision.(2)[] [The original sub-section (1) was omitted and sub-section (2) and (3) were renumbered (1) and (2) by Act 35 of 1926, s.9.] The provisions of this Chapter with respect to appeals shall apply, as far as may be, to applications for revision made under this section.
