4B. [ Appellate Authority under the proviso to Section 4(cc), the first proviso to Section 4(h) and the proviso to Section 4(hh). [Substituted by Notification No. G.S.R. 73, dated 30.5.1973.]
- An appeal against an order of the Collector under the proviso to clause (cc) of Section 4, the first proviso to clause (h) of Section 4 and under the proviso to clause (hh) of Section 4 shall lie, -(i)if such order is passed by any officer below the rank of the Collector of a district, to the Collector of district; and(ii)if such order is passed by the Collector of the district, to the Commissioner of the Division.]
