- Save as otherwise expressly provided, an appeal shall lie from every original order passed under this Act or the rules made thereunder, [and from every order made in exercise of the powers conferred by section 54 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908)] [Inserted by Act 33 of 1975 w.e.f. 10.7.1975.],-(a)if such an order is passed by a Revenue Officer subordinate to the Assistant Commissioner, [whether or not invested [or delegated] [Inserted by Act 33 of 1975 w.e.f. 10.7.1975.] with the powers of the Assistant Commissioner or the Deputy Commissioner] to the Assistant Commissioner;(b)if such an order is passed by the Assistant Commissioner whether or not invested with the powers of the Deputy Commissioner, to the Deputy Commissioner;(c)[ if such an order is passed by the Deputy Commissioner, to the Tribunal; [Clauses (c) to (h) Substituted by Act 33 of 1975 w.e.f. 10.7.1975.](d)[ if such an order is passed by the Regional Commissioner, to the Tribunal.](e)if such an order is passed by a [Survey Officer below the rank of an Assistant Director of Land Records or Assistant Director for Settlement, to the Assistant Director of Land Records or Assistant Director for Settlement] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.], as the case may be;(f)if such an order is passed by a Survey Officer of the rank of an [Assistant Director of Land Records or Assistant Director for Settlement, to the Joint Director of Land Records or Joint Director for Settlement] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.], as the case may be;(g)if such an order is passed by the [Joint Director of Land Records or Joint Director for Settlement] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.], to the Director of Survey, Settlement and Land Records;(h)if such an order is passed by the Director of Survey, Settlement and Land Records, to the Tribunal.]
