Section 14 in The Himachal Pradesh Land Revenue Act, 1953
14. Appeals.
- Save as otherwise provided by this Act, an appeal shall lie from original or appellate order of a Revenue Officer as follows, namely: -(a)to the Collector when the order is made by an Assistant Collector of either grade;(b)to the Commissioner [* * *] [Words 'Or the Financial Commissioner if there is no Commissioner' which were inserted by section 4 of HP. Act No. 12 of 1956, deleted by section 6 of HP. Act No 21 of 1976.] when the order is made by a Collector;(c)to the Financial Commissioner when the order is made by a Commissioner:Provided that-(i)when an original order is confirmed on first appeal, a further appeal shall not lie;(ii)when any such order is modified or reversed on appeal by the Collector, the order made by the Commissioner further appeal, if any, to him shall be final.
