Section 18(4) in The Haryana Ceiling of Land Holdings Act, 1972
(4)Any person aggrieved by an order of the Collector under sub-section (1), may within [thirty days] from the date of the order, file a revision petition before the Commissioner so as to challenge the legality or propriety of such order and the Commissioner may pass such order as he may deem fit. The order of the Commissioner shall be final.
