(1)Except where otherwise expressly provided in this Act, an appeal from an order or decree passed under the Act shall lie in the following manner :Every order passed by a Collector, not being -(a)a judgement in a suit,(b)an order passed in the course of a suit and relating to the trial thereof; or(c)an order passed after decree and relating to the execution thereof, shall be appealable -(i)to the Commissioner, or,(ii)if passed by a Deputy Collector exercising the power of a Collector, to the Collector :Provided that no second appeal shall lie to the Commissioner from an order passed by the Collector under Sub-clause (ii) of Clause (c).
