(2)Upon receipt of an application, appeal or proceeding under the proviso to sub-section (1), the Collector shall examine the same to see if it bears the proper Court fee, has been presented to him within the time limit, if any, prescribed for such presentation is accompanied with all the necessary certified copies of judgments, decrees and orders and has been presented in proper from by the person competent to do so under section 56; and thereafter, if the application, appeal or proceeding is found to be in order or after the defects, if any, notified by the Collector have been removed wherever possible, the Collector shall forward the application, appeal or proceeding, together with the record of the case, to the revenue appellate authority for the time being competent to hear and dispose of the same.
