Section 14 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971
14. Appeal.
- An appeal from the order of the Deputy Commissioner Bilaspur under para 11 of the scheme shall lie to the Divisional Commissioner within sixty days from the date of order. A further appeal from the appellate order of the Divisional Commissioner shall lie to the Financial Commissioner within 90 days from the date of the order of the Commissioner.Provided that no second appeal shall lie when the original order is confirmed on the first appeal.By order U.N. Sharma, Secretary to the Government, of Himachal Pradeh Revenue Department.Form "A" (See clause 9 of the Scheme for resettlement, of Bhakra Dam Oustees).Application for Grant of Land
