Section 12 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
12. Appeal and revision.
(1)A party aggrieved by an order under section 11 may, within thirty days, appeal to the [Commissioner of the Division] [Substituted for the words 'Financial Commissioner, Rehabilitation' by Punjab Act 29 of 1952, section 4.], who may restore the property or a part or whole of the money forfeited on such terms or conditions as he may deem fit, or pass such other orders as he may deem just and equitable.(2)The [Commissioner of the Division] [Substituted for the words 'Financial Commissioner, Rehabilitation' by Punjab Act 29 of 1952, section 4.] may, whether on application made or otherwise, call for the records of any case decided by the Deputy Commissioner at any time to see if the order passed is in accordance with law, equity and justice, and pass such orders as he may deem fit.
