- Save when otherwise provided in this Act, a first appeal shall lie -(a)to the Collector from an original order passed by a Tehsildar in matters not connected with settlement or land records.(b)to the revenue appellate authority from an original order passed by an Assistant Collector or a Sub-Divisional Officer or a Collector in matters not connected with settlement.(c)to the Settlement Officer from an original order passed by a Revenue Court or Officer subordinate to him.(d)to the Land Record Officer from an original order passed by Revenue Court or officer subordinate to him.(e)to the Settlement Commissioner from an original order passed by a Settlement Officer or by a Collector in matters connected with Settlement,(f)to the Director of Land Records from an original order passed by a Land Records Officer in matters connected with land records, and(g)to the Board from an original order passed by the Commissioner or the Additional Commissioner or the Revenue Appellate Authority the Settlement Commissioner.
