(1)Any person aggrieved by any order passed under section 71A or section 71C may, within thirty days from the date of communication to him of such order, appeal to the [Sessions Judge] [Substituted by Act 1 of 1981 w.e.f. 23.2.1981.] having jurisdiction over the area in which the property to which the order relates has been seized and the [Sessions Judge] [Substituted by Act 1 of 1981 w.e.f. 23.2.1981.] shall, after giving an opportunity to the appellant [and the authorised officer or the officer specially empowered under section 71C, as the case may be] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981.] to be heard, pass such order as he may think fit confirming, modifying or annulling the order appealed against.(2)[ An order of the Sessions Judge under sub-section (1) shall be final and shall not be questioned in any court of law.] [Substituted by Act 1 of 1981 w.e.f. 23.2.1981.]
