Section 14(1) in The East Punjab Utilization of Lands Act, 1949
(1)Any person aggrieved by an order passed by the Collector may, within fifteen days from the date of such order or such longer period as the Commissioner may allow for reasons to be recorded in writing, prefer on appeal in writing to the Commissioner of Division in which the land is situate.Explanation. - In computing the period of fifteen days, the time taken in obtaining a certified copy of the order appealed against shall be excluded.
