(1)An appeal from any final order made under Rule 41 shall lie -(i)if the original order was made by an Assistant Settlement Officer exercising the powers of the Tahasildar under those rules and working under the administrative control of the Settlement Officer, to the Settlement Officer; and(ii)if the original order was made by any other officer exercising the powers of the Tahasildar under these rules, to Sub-divisional Officer.(2)Every such appeal must be presented within thirty days from the date of the order appealed against.]
