Section 118(2) in The Punjab Land Revenue Act, 1887
(2)An appeal may be preferred [-] [The words 'to the Commissioner' were repealed by the Decentralization Act (4 of 1914).] from an order under sub-section (1) within fifteen days from the date thereof, and, when such an appeal is preferred and the institution thereof has been certified to the Revenue-officer by the [authority to whom the appeal has been preferred] [Substituted for the word 'Commissioner' by the Decentralization Act (4 of 1914).] the Revenue-officer shall stay proceedings pending the disposal of the appeal.
