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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(7) in The Punjab Village Common Lands (Regulation) Amendment Act, 1964

(7)Any party to a lease, contract or agreement aggrieved by any order of the Collector made under this Section may, within a period of thirty days from the date of such order appeal to the Commissioner whose decision thereon shall be final."