(1)Any person aggrieved by the orders of the prescribed authority under sub-section (2) of section 6 [or under sub-section (3) of section 6A] [Substituted by Kerala Land Act 9 of 1972.] or under subsection (3) of section 7 may appeal to the Collector of the district in which the land is situated, and if the land is situated in more than one district the Collector of the district in which the major portion of the land is situated:Provided that no such appeal shall lie unless the tax has been paid.
