Section 39(3) in The Bonded Labour System (Abolition) Ordinance, 1975
(3)[ Any person aggrieved by such order may within sixty days from the date on which the order is made, prefer an appeal before the Divisional Commissioner, having jurisdiction, appointed under section 17 of the Rajasthan Land Revenue Act, 1956 (Raj. Act 15 of 1956) and the decision of such Commissioner thereon shall be final] [Substituted by Rajasthan 1 of 1987.].
