17. [ Appeals. [Substituted by Bihar Act 14 of 1965.]
(1)An appeal shall lie within sixty days of the date of the order of the Revenue Officer-(a)if passed under Sections 18, 21 or 22, to the prescribed authority; and(b)if passed under Sections 11 or 15-(i)to the Commissioner of the Division, if such order was passed by the Collector; and(ii)to the Collector, if such order was passed by any other Officer:Provided that any such appeal may be admitted after sixty days of the date of the order appealed against if the appellate authority is satisfied that the appellants was prevented by sufficient cause from preferring the appeal within such period.(2)Subject to the result of the appeal, the order of the Revenue Officer shall be final.(3)Notwithstanding anything to the contrary contained in any other law for the time being in force, a memorandum of appeal filed by the Committee shall be exempted from payment of any Court-fees.(4)Notwithstanding anything contained in sub-section (2), any party aggrieved by the order or any other person interested in the land may, within six months, from the date of such order, institute a suit in the Civil Court having jurisdiction for setting aside the order.]
