[(1) Appeal shall lie under this Act as follows :] [Substituted by U.P. Act No. 1 of 1951.](a)to the Record Officer from orders passed by any Assistant Record Officer;(b)[ (i) to the Commissioner from orders passed by a Collector or an Assistant Collector first class or Assistant Collector in charge of sub-division. [Substituted by U.P. Act No. 20 of 1954.](ii)to the Collector from orders passed by an Assistant Collector second class or Tahsildar.](c)[* * *] [Omitted by U.P. Act No. 20 of 1954.](2)[* * *] [Deleted by U.P. Act No.1 of 1951.](3)[* * *] [Omitted by U.P. Act No.20 of 1954.](4)[* * *] [Deleted by U.P. Act No.20 of 1954.](5)[* * *] [Deleted by U.P. Act No. 1 of 1951.](6)[ No appeal shall lie against an order passed under Sections 28, 33, [* * *] [Added by U.P. Act No. 10 of 1961.], 39 or 40.] [Substituted by U.P. Act No. 6 of 1978]
