(2)When an order of a Collector, whether passed by him in the first instance or in appeal from the order of a Deputy Collector, is modified or reversed by the Commissioner, a further appeal shall lie to the Board in the following cases only, namely, when the order of the Collector was one -(a)directing, under section 38, that any proprietor shall, pay more than his proportionate share of the cost of a partition, when the excess which he is ordered to pay exceeds five hundred rupees;(b)made under section 50, adopting a record of existing rents and other assets of land;(c)directing, under section 85, that any sum exceeding five hundred rupees shall be levied from the proprietor of an estate under partition; or(d)confirming, amending or rejecting, under section 86, an allotment made under section 84.
