Section 16 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971
16. In the cases of grant of land more than 5 bighas sanctioned by the Deputy Commissioner Mandi the first appeal shall lie to the Commissioner, and second to the Financial Commissioner provided that there shall be no appeal against the order of the Commissioner, confirming in appeal the order of the Deputy Commissioner.
