(1)An appeal shall lie under this Act -(a)to the Settlement Officer or the Record Officer from orders passed by any Assistant Settlement Officer or Assistant Record Officer, respectively;(b)to the Deputy Commissioner or to the Additional Collector specially empowered in this behalf from orders passed by the Revenue Assistant, an Assistant Collector or Tehsildar;(c)to the Chief Commissioner from orders passed by the Deputy Commissioner, Additional Collector, Settlement Officer or Record Officer.(2)No appeal shall be allowed from a non-judicial order not connected with settlement passed by the Deputy Commissioner.
