Section 12(1) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
(1)A party aggrieved by an order under section 11 may, within thirty days, appeal to the [Commissioner of the Division] [Substituted for the words 'Financial Commissioner, Rehabilitation' by Punjab Act 29 of 1952, section 4.], who may restore the property or a part or whole of the money forfeited on such terms or conditions as he may deem fit, or pass such other orders as he may deem just and equitable.
