Section 16 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
16. Appeals.
(1)From every order passed under this Act, an appeal shall lie, when the order was made -(a)by the Collector, of a district, to the Commissioner;(b)by any officer other than the Collector of the district, to the Collector of the district or to any officer specially empowered by the State Government, by notification, to hear such appeals;and the decision of the Commissioner or the Collector of the district or any officer so empowered shall be final.(2)The Collector of the district may, at any time, transfer any appeal already filed before him to any officer specially empowered under clause (b) of sub-section (1) to hear such appeals, or withdraw any appeal pending before any officer so empowered, and either hear such appeal himself or transfer it for disposal to any other officer so empowered.(3)Appeals under this section shall be heard and disposed of in accordance with the prescribed procedure.
