Section 8 in The East Punjab Refugees (Registration of Land Claims) Act, 1948
8. Additional penalties.
(1)Any person who in the opinion of a Deputy Commissioner has submitted with regard to his claim any information which is false shall in addition to any other punishment to which he may be liable, be by order in writing of the Deputy Commissioner, disqualified from being allotted any land by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, or, if he has already been allotted land by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, such allotment shall be, by order in writing of the Deputy Commissioner cancelled either in whole or in part.(2)Any person aggrieved by an order passed by a Deputy Commissioner under sub-section (1) may, within thirty days of the making of the order, appeal against that order to the Financial Commissioner.(3)The order of the Financial Commissioner on such appeal and subject only to such order, the order of the Deputy Commissioner shall be final and conclusive and shall not be liable to be called in question in any court.
