Section 15A in Punjab Package Deal Properties (Disposal) Act, 1976
15A. [ Pending Cases.] [Added vide Punjab Act No. 10 of 1979.]
(1)Any appeal against an order of the Sales Commissioner pending under sub-section (1) of Section 9 or any proceeding pending under sub-section (1) or sub-section (2) of section 10, immediately before the commencement of Punjab Package Deal Properties (Disposal) Amendment Act, 1979 before the Chief Sales Commissioner shall stand transferred to and be decided by the concerned Chief Sales Commissioner.(2)Any application for the revision of an order of the Chief Sales Commissioner under sub-section (4) of Section 10 or any proceeding pending under Section 15, immediately before the Commencement of Punjab Package Deal Properties (Disposal) Amendment Act, 1979, before the State Government shall stand transferred to and be decided by the concerned Commissioner.
