Section 19 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955
19. Appeals.
- Appeals from orders of the Tahsildar or the Assistant Collector in-charge of the sub-division [or the Assistant Record Officer] [Inserted by Notification No. 1962/I-A-848-53, dated 15th June, 1956 and published in the U.P. Gazette, Part I-A, dated 23rd June, 1956.] shall lie to the Collector and a second appeal shall lie from the orders of the Collector to the Commissioner.
