Section 4 in Punjab Gram Panchayat (Common Purposes Land) Eviction and Rent Recovery Act, 1976
4. Appeal.
- Notwithstanding anything in the principal Act, an appeal under section 9 of that Act in relation to common purposes land, shall lie to an officer not below the rank of a Joint Director of Panchayats appointed by the Government for the said purpose who shall be deemed to be the Commissioner under the principal Act.
