(2)An appeal shall lie, in the prescribed manner and to the prescribed Officer from decisions under sub-section (1) [and a second appeal to the High Court shall lie from any decision on appeal of such Officer as if such decision were an appellate-decree passed by the Judicial Commissioner under Chapter XVI.][87A. Under-tenant to be made party in certain proceedings and suits. - When in a proceeding for the settlement of rents under Section 85 or in a suit under Section 87 the status of a tenant is in issue, the Revenue Officer shall direct that every person holding directly or indirectly under such tenant, whose interest may be affected by the decision of the issue, shall if he is not already a party to the proceeding or the suit, as the case may be, be joined as a party.]
