Section 5 in Haryana Dohlidar, Butimar, Bhondedar anti Muqararidar (Vesting of Proprietary Rights) Act, 2010
5. Appeal.
- An appeal shall lie from an original or appellate order made under this Act as follows, namely:-(a)any order made by the Collector to the Commissioner; and(b)any order of the Commissioner to the Financial Commissioner:Provided that when an original order is confirmed on first appeal, a further appeal shall not lie.
