Section 6 in The Punjab Village Common Lands (Regulation) Act, 1961
6. Appeal.
(1)If any person is aggrieved by an act or decision of a Panchayat under section 5, he may, within thirty days from the date of such act or decision, appeal to the Collector who may confirm, reverse or modify the act or decision, or make such other order as he thinks to be just and proper.(2)The appellate order of the Collector shall be final.
