Section 13 in The Restriction of Habitual Offenders (Punjab) Act, 1918
13. [ Appeal. [Section 13 substituted by Punjab Act 25 of 1964.]
- Any person against whom an order of restriction has been passed under this Act, may prefer an appeal. -(a)to the District Magistrate, if such order has been made by an Executing Magistrate subordinate to him.(b)to the Chief Judicial Magistrate, if such order has been made by a Judicial Magistrate subordinate to him;(c)to the court of Session, if such order has been made by the District Magistrate, or the Chief Judicial Magistrate;(d)to the High Court, in any other case.]
