Section 12(4) in The Punjab Apartment Ownership Act, 1995
(4)The defaulting apartment owner who is aggrieved by any notice served on him by the lessee under sub-section (3) may, within thirty days from the date of service of such notice, prefer an appeal to the competent authority, either challenging the findings of the lessee or any person authorised by him, or disputing the amount of composition fee as specified in the notice and the competent authority may, after giving the parties a reasonable opportunity of being heard, confirm, alter or reverse those findings, or may confirm or reduce the amount of composition fee, or set aside the notice.
