Section 11(1) in The Requisitioning and Acquisition of Immovable Property Rules, 1953
(1)Appeals under section 10 shall be addressed to the Secretary to the Government of India in the administrative ministry concerned with the requisitioned property. [Where the appeal relates to a property requisitioned in the Union territory, the appeal shall be addressed to the Administrator or if there is no Administrator, to the Chief Secretary of the territory concerned or if there is no Chief Secretary, to the Central Government. If, however, a party addresses an appeal in respect of any such property to the Central Government, the Central Government may, if it thinks fit, hear the appeal itself and dispose it of or may direct the party to file it before the Administrator or the Chief Secretary or may send the appeal to the Administrator or the Chief Secretary, as the case may be, for disposal] [ Substituted by G.S.R. 758, dated 15.4.1968.].
