Section 10 in The Punjab Allotment of State Government Land Act, 2016
10. Publication of notice.
(1)The competent authority shall publish a notice in the Official Gazette calling for objections from all the departments of Punjab Government and any other person interested in the land, within a period of sixty days stating his intention to bring the land within the purview of the allotment scheme under this Act.(2)After hearing the objection(s), if any, received and conducting such enquiry as deemed fit, the competent authority shall pass an order as to whether the land proposed to be allotted is to be brought within the purview of this Act and his order shall be published in the Official Gazette.(3)Subject to an order passed under section 12 of this Act by the State Government, final order of the competent authority notified in the official Gazette shall be final and not called in question in any other court.
