29. Copy of decree to be sent to Deputy Commissioner; application for revision.
(1)The Court shall send to the Deputy Commissioner a copy of every original decree granting pre-emption other than a decree granting pre-emption in respect of a building or site of a building in a town or sub- division of a town, and the Deputy Commissioner may, within two months from the date of the receipt of such copy, apply to the Court to which the appeal in the pre-emption suit would lie, or if no appeal lies, to the Division Court for revision of the decree on the ground that the decision of the Court of first instance is contrary to the provisions of the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order, 1951.].(2)No stamp shall be required upon such application, and the provision of the [Code of Civil Procedure] [Act 5 of 1908.] as regards appeals shall apply, as far as may be, to the procedure of the Appellate Court on receipt of such application.(3)No appearance by or on behalf of the Deputy Commissioner shall be deemed for the disposal of the application.
