(1)An appeal from any order of a Revenue-Officer made under Section 108 of the Act shall lie to the Deputy Commissioner of the district.(2)The petition of appeal must be presented within one month from the date of the final publication of the record under Section 108, sub-section (2).(3)From any decision of the Deputy Commissioner in appeal a second appeal shall lie to the Commissioner, whose decision shall be final.(4)Such second appeal must be preferred within one month from the date on which the decision in appeal was signed by the Deputy Commissioner.(5)Each Appellate Court shall clearly specify in its decision in the case of each tenant what entries (if any) in the record, as published by the Revenue-Officer, or as amended by the lower Appellate Court, as the case may be, are to be altered, and what alterations are to be made.
