Section 15A(1) in Punjab Package Deal Properties (Disposal) Act, 1976
(1)Any appeal against an order of the Sales Commissioner pending under sub-section (1) of Section 9 or any proceeding pending under sub-section (1) or sub-section (2) of section 10, immediately before the commencement of Punjab Package Deal Properties (Disposal) Amendment Act, 1979 before the Chief Sales Commissioner shall stand transferred to and be decided by the concerned Chief Sales Commissioner.
