(4)Any person aggrieved by an order of the Collector under sub-section (2) or sub-section (3) may, within thirty days from the date of that order, prefer an appeal before the [Commissioner] [Substituted for the words 'District Judge' vide Punjab Act No. 14 of 2001.] and all such appeals shall be heard and disposed of in such manner as may be prescribed by rules made under this Act.Explanation. - For the purpose of this section, value of any property shall be estimated to be the price which in the opinion of the Collector or the appellate authority, as the case may be, such property would have fetched, if sold in the open market on the date of execution of the instrument relating to the transfer of such property.
