Section 10(4) in Punjab Package Deal Properties (Disposal) Act, 1976
(4)Any person aggrieved by an order made under sub-section (2) may, within thirty days from the date of the order, make an application for the revision of the order, in such form and manner as may be prescribed, to the[Commissioner and the Commissioner] [Inserted by Punjab Act No. 10 of 1979.] may pass such order thereon as it think fit.
