(1)Objections received under Section 37-E shall be heard and disposed of by such authority as the [State] [Substituted by the Adaptation of Laws Order for 'Provincial'.] Government may by rules or [special order] [For a list of orders made under Section 11. See the B. & O. R. &. O. Volume I Part VI.] prescribe.(2)If any such objection is disallowed, an appeal shall, if filed within one month of such disallowance, lie to the Commissioner.
