Section 12 in The Punjab Security of Land Tenures Rules, 1956
12. Appeal from the
[Committee's decision] [Substituted for words 'Board's decision' by G.S.R. 29, dated 13th January, 1964.]. - A landowner aggrieved by a decision of the [Committee] [Substituted for 'Special Board' by ibid.] may, within 30 days from the date of announcement of its decision, appeal to the Government, whose decision shall be final.[Part - IV [Substituted by Punjab Government Notification No. 4766-ARI(II)-60/2580, dated the 19th August, 1960.] Resettlement of tenants ejected or liable to ejectment]
