Section 11 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
11. First Appeal.
(1)An appeal shall lie under this chapter-(a)to the Settlement Officer from an order passed by an Assistant Settlement Officer; and(b)to the Commissioner from an order passed by a Settlement Officer.(2)For the purposes of this chapter, the word "order" includes a declaration under Section 9 in respect of the land revenue payable by a zamindar.
