(1)Any person aggrieved by an order of the liquidator may file an appeal within thirty days of the communication of the order to him to the Collector of the district having jurisdiction and the order of the liquidator shall, subject to the result of such appeal, be final.(2)Any person who had filed a declaration under sub-section (1) of section 37A may file a revision to the State Government against refusal by the Collector to make a declaration under sub- section (6) of section 37-A within thirty days of such refusal and the State Government may, after calling for the record and making inquiry, if necessary, pass such orders as it thinks fit and the order of the Collector shall be subject to the orders of the State Government in revision.(3)The Gram Sabha or any other aggrieved person may file a revision to the State Government against the issue of declaration by the Collector under sub-section (6) of section 37-A within thirty days of such declaration and the State Government may either confirm the order of the Collector or may pass such orders as it may think fit and the order of the Collector making the declaration shall be subject to the orders of the State Government in revision.
