Section 6(8) in The Punjab Security of Land Tenures Rules, 1956
(8)[ Any person aggrieved by a decision of the Collector or the Special Collector, may within [60 days] [Punjab Government Notification No. 2015-A.R.I.(II)-59/1841, dated the 30th April, 1959.] from the date of communication of the decision to such person, to be computed after excluding the time spent in obtaining a copy of such decision, appeal to -(a)the Commissioner of the Division where the person resides, in case the person resides in Ambala or Jullundur Division;(b)the Commissioner of the Division where the largest portion of the holding of the person is situate, in case the person resides outside Ambala and Jullundur Divisions;and the decision of the Commissioner which shall be duly communicated by the Commissioner to the Collector or Collectors concerned shall be final.].
