Section 10 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
10. Appeals.
- An appeal under section 12 of the Ordinance shall be presented to the Superintendent of the office of the Financial Commissioner, Rehabilitation, or such other Officer as may be appointed by Financial Commissioner, Rehabilitation, in this behalf [It shall be stamped with Court Fee of Re. 1] [Added by Punjab Government Notification No. 2187-U, dated 12.3.1950 and published in Punjab Government Gazette, Part 1, 1950, pages 248.].
