Section 10 in The Punjab Restitution of Mortgaged Lands Act, 1938
10. [ Appeals. [Substituted for the old section by Punjab Act 1 of 1943, Section 3.]
- An appeal shall lie from an original or appellate order made under this Act, as follows, namely :-(a)to the Commissioner when the order is made by a Collector;(b)to the Financial Commissioner when the order is made by a Commissioner:Provided that when an original order is confirmed on first appeal a further appeal shall not lie.]
