(2)When an order of a Collector, whether passed by him in the first instance or in appeal from the order of a Deputy Collector, is modified or reversed by the Commissioner, a further appeal shall lie to the Board in the following cases only, namely, when the order of a Collector was one-(a)directing, under Section 38, that any proprietor shall pay more than his proportionate share of the cost of a partition, when the excess which he is ordered to pay exceeds five hundred rupees;(b)made under Section 50, adopting a record of existing rents and other assets of land;(c)direction, under Section 85, that any sum exceeding five hundred rupees shall be levied from the proprietor of an estate not under partition; or(d)confirming, amending or rejecting, under Section 86 an allotment made under Section 84.
