(1)Any person aggrieved by the order of the Additional Collector, may file an appeal against the order in the Court of Collector of the District within (30) thirty days from the date of the order.(2)The Collector of the District may condone the delay in filing appeal provided he is satisfied that there are sufficient reasons for the delay.(3)As soon as an appeal against the order of the Additional Collector is filed, the Collector of the District shall call for the case-record from the Additional Collector.(4)The Collector of the District shall issue notice to all parties concerned with case, directing them to appear either in person or through their authorized representatives on the date, time and place fixed for the hearing of the case.(5)In case any of the parties does not appear even after a reasonable opportunity to appear and being heard has been given to him, the Collector of the District may dispose off the case ex-parte on the basis of the available records.(6)After the disposal of the appeal, the Collector of the District shall return the case record to the Circle Officer concerned for implementation of his order.(7)On receipt of the case-record, the Circle Officer shall issue correction slip in the manner as provided in rule-9.(8)On receipt of the correction slip, the Karmachari shall alter the entries in the revenue records concerned in the same manner as provided in rule-10.
