Section 10 in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976
10. Appeal.
- An appeal shall lie from an original or appellate order made under this Act, as follows, namely:-(a)to the Commissioner when the order is made by a Collector;(b)to the Financial Commissioner when the order is made by the Commissioner:Provided that when an original order is confirmed on first appeal a further appeal shall not lie.
