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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2) in Punjab Package Deal Properties (Disposal) Rules, 1976

(2)Procedure for revision:
(a)A petition for revision shall be drawn up and presented in the same manner and within the same period as a Memorandum of appeal and shall be accompanied by a copy of order sought to be revised.
(b)The grounds of revision shall be clearly set out in the revision petition.
(c)Supply of copies of final orders. - Any person subject to the provisions contained in the Punjab Copying Manual, may obtain copies of final orders passed by the authorities under these rules, on the payment of the prescribed fees.