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State of Punjab - Section

Section 7 in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952

7. Appeal, review and revision.

(1)An appeal shall lie from -
(a)any award or order made by the Collector to the Commissioner; and
(b)any order of the Commissioner, to the Financial Commissioner;
Provided that when an original award or order is confirmed on first appeal, a further appeal shall not lie.
(2)The Collector, the Commissioner, or the Financial Commissioner, may, either of his own motion or on the application of the party interested review and on such review modify, reverse or confirm any order passed by himself or by any of his predecessors in office and such power shall be exercised subject to the provisions, as far as they may be applicable, or section 82 of the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887).
(3)With respect of all matters dealt with under this Act, the Financial Commissioner shall have the same power to call for, examine and revise the proceedings of the Collector or the Commissioner as provided in section 84 of the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887).
(4)The period of limitation for an appeal under this section shall run from the date of the award or order appealed against and shall be as follows :-
(a) when the appeal lies to the Commissioner Sixty days.
(b) when the appeal lies to the Financial Commissioner Ninety days.
(5)In computing the period for an appeal from an award or order under this Act, the Indian Limitation Act, 1908 (IX of 1908) shall apply.
(6)For the purposes of this Act, the Collector, the Commissioner and the Financial Commissioner may, in so far as may be necessary or expedient to do so, exercise all the powers of a revenue officer or a revenue court as the case may be under the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887).