- Every order passed under this Act by any revenue-officer below the rank of the Collector of the district (not being an officer specially vested with appellate powers as hereinafter mentioned) shall be appealable to the Collector of the district, or to any officer who may have been specially vested by [the State Government] [Words 'the Provincial Government' first substituted for the words 'the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] with special appellate powers in this behalf,and there shall be no further appeal from any order so passed in appeal confirming the order appealed against,but an appeal shall lie to the Commissioner of the Division against every order so passed in appeal which modifies or reverses the order appealed against.Every order passed by the Collector of the district, or by any officer especially vested with appellate powers as aforesaid being passed otherwise than on appeal from the order of another officer, shall be appealable to the Commissioner of the Division.Every appeal to the Collector shall be presented within fifteen days of the date of the order appealed against;and every appeal to the Commissioner shall be presented to the Commissioner, or to the Collector for transmission to the Commissioner, within thirty days of the order appealed against;and every appeal presented after the lapse of the time fixed by this section may be summarily rejected, unless sufficient cause shall be shown to the satisfaction of the appellate authority for admitting the appeal after the lapse of such time.Every order passed by any officer subordinate to a Commissioner shall be subject at any time to revision and modification by such Commissioner;and every order passed by any such officer or by such Commissioner shall be subject at any time to revision and modification by the Board.
