93. Appeals.-

(1) Save as otherwise expressly provided, an appeal shall lie from every original order passed under this Act,-

(a) if such an order is passed by an officer subordinate to the sub-divisional officer, to the sub-divisional officer;

(b) if such an order is passed by the sub-divisional officer, to the deputy commissioner;

(c) if such an order is passed by the deputy commissioner, to the Administrator;

(d) if such an order is passed by an assistant survey and settlement officer, to the survey and settlement officer or to a revenue officer notified by the Administrator in the Official Gazette to be the appellate authority; and

(e) if such an order is passed by a survey and settlement officer, to the director of settlement and land records or to a revenue officer notified by the Administrator in the Official Gazette to be the appellate authority.

(2) A second appeal shall lie against any order passed in first appeal,-

(a) if such an order is passed under clause (a) of sub-section (1), to the deputy commissioner;

(b) if such an order is passed under clause (b) of sub-section (1), to the Administrator;

(c) if such an order is passed under clause (d) of sub-section (1), to the director of settlement and land records or to a revenue officer notified by the Administrator in the Official Gazette to be the second appellate authority; and

(d) if such an order is passed under clause (e) of sub-section (1), to the Administrator.