When any local area is under settlement and Settlement-officers have been invested with the powers mentioned in section thirty-three in such local area, the Chief Commissioner may, with respect to all or to any of the suits specified in that section, declare that all or any of the decrees and orders passed in exercise of the powers of Courts of the first four grades aforesaid, by Assistant Commissioners or Tahsildars not being Settlementofficers, shall be appealable to the Chief Settlement-officer, and not to the Deputy Commissioner of the district.Open in Lexace · Ask the AI about this section
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