37. Appeals from certain decisions and orders of Collector. -
(1)Any person aggrieved by a decision or order of the Collector under section 20, sub-section (3) of section 24, section 32 or sub-section (1) of section 36 may appeal, within thirty days from the date of such decision or order, to the Commissioner of the Division, whose decision on such appeal shall, subject to the provisions of sub-section (2), be final.(2)The Board of Revenue may, on application made within thirty days from the date of the order of the Commissioner of the Division, revise such order.
