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State of Tripura - Section

Section 5 in Tripura Excise Rules, 1962

5. Appeal to Collector.

- An appeal shall lie to the Collector from any order of an Officer exercising any power or performing any duty under the Act in subordination to the Collector:Provided that where an Additional District Magistrate appointed under Clause (b) of sub-section (2) of Section 7 of the Act exercises all or any of the powers and performs all or any of the duties conferred and imposed on a Collector by or under the Act concurrently with the Collector, such appeal shall, unless otherwise directed by the Collector, lie to such Additional District Magistrate.