- [(1)] [Original Section 104, re-numbered as Section 104(1) by Act 37 of 1951.] Every order passed by the Collector under Sections 19, 20, 26, [46(2)] [Inserted by Act 4 of 1910.] 50, 51, 53, [* *] [The figures '85' rep by Act 24 of 1948.], 98 or 99 shall be appealable to the Commissioner within one month from the dale of such order.(2)[ An appeal shall lie from an order under Section 99-A within one month from the date of such order-(i)if such order is passed by an officer, other than the Collector of a district, to the Collector of the district,(ii)if such order is passed by the Collector of the district to the Commissioner;and the decision of the Collector of the district or of the Commissioner on any such appeal shall be final.] [Inserted by Act 37 of 1951.]
