(1)The provisions of Chapter V shall not apply to any decision or order under this Chapter.(2)Any person affected by an order made under sub-section (4) or an entry certified under sub-section (6) of section 129 may, within a period of sixty days from the date of communication of the order or the knowledge of the entry certified, appeal to such officer as may be prescribed by the State Government in this behalf and his decision shall be final.(3)The Deputy Commissioner may, on his own motion or on application of a party, call for and examine any records made under section 127 and section 129 and pass such orders as he may deem fit:Provided that no order shall be passed except after hearing the party who would be adversely affected by such order.
