(c)Appeal to the Governor and Revenue Tribunal. - An appeal shall lie to the Governor in respect of cases from the excluded areas and to the Revenue Tribunal constituted under Section 296 (2) of the Government of India Act, 1935 in respect of other areas of the Province, from any order made in a revenue case arising under the provisions of the Opium Act, 1878, whether on appeal or otherwise, by the Commissioner; provided that an appeal against the order of the Commissioner of Divisions in respect of Khasi States including the Shillong Administered Areas shall lie to the Governor as Agent of the Crown Representative.
