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[Cites 0, Cited by 3] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(2) in The Punjab Apartment Ownership Act, 1995

(2)Any person aggrieved by any order of the competent authority under this Act, may, within a period of the thirty days of the communication of the order to him, prefer an appeal to an appellate authority in such form and manner as may be prescribed.