Section 24 in Administration of Evacuee Property Act, 1950
24. Appeals from orders under sections 7, 16, 19 and 40.
(1)Any person aggrieved by an order made under section 7, section 16, section 19 (1) or section 40 may prefer an appeal in such manner and within such time as may be prescribed, --(a)to the Custodian, where the original order has been passed by a Deputy or Assistant Custodian ;(b)to the Custodian -- General, where the original order has been passed by the Custodian, an Additional Custodian or an Authorised Deputy Custodian :Provided that where the appeal is preferred on the ground that the person aggrieved is not an evacuee within the meaning of sub-clause (iii) of clause (d) of section 2, or that the property is not evacuee property within the meaning of sub-clause (2) of clause (f) of section 2, the appeal shall be preferred in the manner prescribed in section 25.(2)The Custodian to whom an appeal is preferred under clause (a) of sub-section (1) may dispose of it himself or may make it over for disposal to an Additional Custodian or to a Deputy Custodian authorised by the Custodian in writing in this behalf (in this Chapter referred to as the Authorised Deputy Custodian) ;Provided that no appeal from an order of a Deputy Custodian shall be made over for disposal to the Authorised Deputy Custodian.
