(1)Any person aggrieved by [an award made] [Substituted for the words 'order passed by the committee' by Punjab Act No. 5 of 1951.] under Section 154-B may, within thirty days from the date of the communication to him of the [award] [Substituted for the word 'order' by Punjab Act No. 5 of 1951.] prefer an appeal in writing to the Deputy Commissioner of the district wherein the Committee is situated :Provided where the Deputy Commissioner is himself a member of the Committee against whose decision the appeal has been preferred, the fact of his being a member shall not disqualify him from hearing the appeal.
