Section 21(4) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(4)[ Any person aggrieved by the order of the Settlement Officer (Consolidation) under sub-section (3), whether made before or after the commencement of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Second Amendment and Validation Act, 1962, may within sixty days of that order, appeal to the Assistant Director of Consolidation.] [Substituted for sub-section (4) by Punjab Act 25 of 1962]
