(1)An appeal, if presented within one month from the date of the order appealed against, shall lie to the Collector against every order of a Deputy Collector-(a)directing, under Section 39, by whom or how the costs of an inquiry held in consequence of an objection raised shall be paid;(b)made under Section 47, sub-section (3), declaring what entry in a record of existing rents and other assets of land shall be accepted for the purposes of the partition;(c)made under Section 50, adopting a record of existing rents and other assets of land;(d)refusing, under Section 51, to allow recorded proprietors to make a partition privately among themselves or by arbitration;(e)rejecting, under Section 76, sub-section (3), an application for partition according to separate possession;(f)directing, under Section 81, sub-section (3), that a tenure or holding be split up, and that the rent thereof be apportioned; or(g)imposing a fine under Section 107.
