Section 7 in The Punjab New Capital (Periphery) Control Act, 1952
7. [ Appeal. [Substituted by Haryana Act No. 22 of 1999.]
- Any person aggrieved or affected by an order of the [Director] under sub-section (2) of Section 6 granting permission subject to conditions or refusing permission or orders passed under sub-section (2) of Section 12 may, within a period of sixty days from the date of such order prefer an appeal to the Commissioner and Secretary to Government, Haryana, Town and Country Planning Department, whose orders shall be final.]
