Section 86 — Appeals.

Appeals.—5[(1) An appeal from any original order passed by the Tax Recovery Officer under this Schedule, not being an order which is conclusive, shall lie to the 2[Principal Chief Commissioner or Chief Commissioner] or 3[Principal Commissioner or Commissioner].] (2) Every appeal under this rule must be presented within thirty days from the date of the order appealed against. (3) Pending the decision of any appeal, execution of the certificate may be stayed if the appellate authority so directs, but not otherwise. 6[(4) Notwithstanding anything contained in sub-rule (1), where a 2[Principal Chief Commissioner or Chief Commissioner] or 3[Principal Commissioner or Commissioner] is authorised to exercise powers as such in respect of any area, then, all appeals against the orders passed before the date of such authorisation by any Tax Recovery Officer authorised to exercise powers as such in respect of that area, or an area which is included in that area, shall lie to such 2[Principal Chief Commissioner or Chief Commissioner] or 3[Principal Commissioner or Commissioner].]

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