Section 15A(2) in Punjab Package Deal Properties (Disposal) Act, 1976
(2)Any application for the revision of an order of the Chief Sales Commissioner under sub-section (4) of Section 10 or any proceeding pending under Section 15, immediately before the Commencement of Punjab Package Deal Properties (Disposal) Amendment Act, 1979, before the State Government shall stand transferred to and be decided by the concerned Commissioner.
