Section 25(1) in Administration of Evacuee Property Act, 1950
(1)Any person aggrieved by an order,(a)under section 7 declaring his property to be evacuee property on the ground that he is an evacuee within the meaning of sub-clause (iii) or sub-clause (iv) or sub-clause (v) of clause (d) of section 2, or that the property is evacuee property within the meaning of sub-clause (2) of clause (f) of section 2, or(b)under section 22 declaring any property of and intending evacuee to be evacuee property, may prefer an appeal, in such manner and within such time as may be prescribed, to the district judge nominated in this behalf by the State Government.
