12. Appeal from Collectors' decision to Commissioner.
(1)After such inquiry as he may think necessary, the Collector shall decide the amount of compensation payable and decision of the Collector, subject to any appeal to the Commissioner of the Division under sub-section (2), shall be final.(2)An appeal against the decision of the Collector shall lie to the Commissioner of the Division within thirty days of the decision appealed against and the order of the Commissioner on such appeal shall be final. Such appeal may be presented to the Commissioner or to the Collector for transmissions to the Commissioner.
