(1)An appeal shall lie from every order, other than an order of the District Court, passed under this Act, whether original or on appeal,(a)where the order is that of a [Commissioner] [This word was substituted for the word 'Collector' by Bombay 8 of 1958, Section 3, Schedule.] or of any special or other officer appointed or Board constituted, under the proviso to section 3, to the [ [State] [This words 'Provincial Government' were substituted for the words 'Governor in Council by the Adaptation of Indian Laws Order in Council.] Government];(b)[ where the order is that of a Collector, to the Commissioner, or where any such officer or Board has jurisdiction, to such officer or Board; and] [This clause was inserted by Bombay 8 of 1958.](c)In all other cases, to the Collector:[Provided that where any such officer or Board has been appointed to be Court of Wards and the order has been passed by any officer subordinate to such Court of Wards for the purposes of this Act, the [ [State] [This proviso was added by Section 8 of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] Government] may direct that appeals shall lie to such officer or Board.](2)The provisions of sections 205 to 210, both inclusive, of the Bombay Land Revenue Code, 1879, shall apply to all such appeals.
