Section 15 in Punjab Municipal (Executive Officer) Act, 1931
15. In section 195 for the word "committee" wherever it occurs, except in the [first] [Substituted for the word 'last' by Punjab Act 1.1 of 1934. section 8. 246 M, P. CODE VDL. Vl.1.] proviso, the words "Executive Officer" shall be deemed to be substituted, and the following proviso shall be deemed to be added at the end, namely :-
"Provided further that if any notice is issued by the Executive Officer under this section on the ground that a building has been begun or has been erected in contravention of the terms of any sanction granted or in contravention of any bye-law made under section 190 the person to whom the notice is issued may, within fifteen days from the date of service of such notice, appeal to the committee, and, subject to the provisions of sections 225, 232 and 236, the decision of the committee shall be final."
