Section 10(2) in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
(2)Any person, aggrieved by an order made under sub-section (1) may, within a period of thirty days of the date on which the order is communicated to him, make an application to the principal court of civil jurisdiction within the local limits of whose jurisdiction the Guru Gobind Singh Medical College is situated, for the variation or reversal such order and thereupon such court may confirm, modify or reserse such order.
