Section 15 in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
15. Appeal and revision.
(1)Any person aggrieved by an order of the Administrator under [sections 5, 8, 9, 11, 13] [Substituted vide Punjab Act 16 of 1981.] or sub-section (2) of section 14 may, within thirty days from the date of communication to him of such order, prefer an appeal to the Commissioner of the Division in which the new mandi township is situated :Provided that the Commissioner may entertain an appeal after the expiry of the said period of thirty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time :Provided further that the provisions relating to the deduction of period spent in obtaining copies of orders contained in the Indian Limitation Act, 1908, shall apply in computing the period of limitation.(2)The Commissioner may, after hearing the appeal, confirm, vary or reverse the order appealed against and may pass such orders, as he may deem fit.(3)The Financial Commissioner may, either on his own motion or on an application received in this behalf at any time, within a period of [six months] [Substituted vide Punjab Act 16 of 1981.] from the date of the order, call for the records of any proceedings in which the Administrator or Commissioner has passed an order for the purpose of satisfying himself as to the legality or propriety of such order and may pass such orders in relation thereto as he thinks fit :Provided that the Financial Commissioner shall not pass an order under this sub-section prejudicial to any person without giving him a reasonable opportunity of being heard.
