Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 225(1)] [Section 225] [Entire Act]

State of Punjab - Subsection

Section 225(1)(c) in Punjab Municipal Act, 1911

(c)by any order made by a committee [or any Executive Officer under] [The words 'or an Executive Officer' (vide item 18(2), Schedule II, Punjab Act No. 2 of 1931, shall be deemed to be inserted between 'Committee' and 'under' in the case of those municipalities to which Punjab Act No. 2 of 1931, applies.] the powers conferred upon [it] [For the word 'it' the word 'them' shall be deemed to be substituted vide item 18(2) Schedule II, of Punjab Act No. 2 of 1931, in the case of municipalities to which the provisions of Punjab Act No. 2 of 1931 apply.] by Sections 107, 116, [121,] [The word and figures '121' and 'or 134' were inserted by Punjab Act No. 2 of 1923, section 64.] 123 [or 124] [The words and figures '121' and 'or 134' were inserted by Punjab Act No. 2 of 1923.] may appeal within thirty days, from the date of such prohibition, notice or order to such officer as the State Government may appoint for the purpose of hearing such appeals or any of them, or, failing such appointment, [* * * *] [The words 'to the Commissioner in the case of a committee of first class municipality, or' omitted by Punjab Act No. 34 of 1953.] to the Deputy Commissioner [* * * * ] [The words 'in the case of a committee of a second class municipality' omitted by Punjab Act No. 34 of 1953.]; and no such refusal, notice or order shall be liable to be called in question otherwise than by such appeal: