Section 25 in Administration of Evacuee Property Act, 1950
25. Appeals from other orders.-
(1)Any person aggrieved by an order,(a)under section 7 declaring his property to be evacuee property on the ground that he is an evacuee within the meaning of sub-clause (iii) or sub-clause (iv) or sub-clause (v) of clause (d) of section 2, or that the property is evacuee property within the meaning of sub-clause (2) of clause (f) of section 2, or(b)under section 22 declaring any property of and intending evacuee to be evacuee property, may prefer an appeal, in such manner and within such time as may be prescribed, to the district judge nominated in this behalf by the State Government.(2)For the purpose of hearing any appeal under sub-section (1) the State Government shall nominate one or more district judges and define the local limits of their jurisdiction.
