Section 27 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
27.
The order passed by the competent authority cancelling the lease of booth shall be appealable to the Chief Administrator, Chandigarh within 30 days from the date of issue of the order. A revision against the order passed by Chief Administrator in appeal shall lie to the Administrator of the Union Territory of Chandigarh, within 30 days from the issue of the order.
