(1)There shall be no appeal from any order passed by a Mamlatdar under this Act.(2)Collector’s power to revise Mamlatdar’s proceedings.—But the Collector may call for and examine the record of any suit under this Act, and if he considers that any proceeding, finding or order in such suit is illegal or improper, may, after due notice to the parties, pass such order thereon, not inconsistent with this Act, as he thinks fit.(2A)Delegation to Collector’s powers.—The Collector may delegate the powers conferred on him by this section to any Assistant Collector, Deputy Collector or Assistant Commissioner subordinate to him;(3)Collector deemed to be a court.—Where the Collector, Assistant Collector, Deputy Collector or Assistant Commissioner takes any proceedings under this Act he shall be deemed to be a Court under this Act.
