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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952

(1)An appeal shall lie from -
(a)any award or order made by the Collector, to the Commissioner; and
(b)any order of the Commissioner, to the Financial Commissioner:
Provided that when an original award or order is confirmed on first appeal, a further appeal shall not lie.