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[Cites 0, Cited by 0] [Section 16A(5)] [Section 16A] [Entire Act]

State of Punjab - Subsection

Section 16A(5)(v) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(v)Any person feeling aggrieved by the order of the Estate Officer or of the authorised Officer passed under clause (iv) above shall be entitled to file an appeal to the Chief Administrator withing 30 days of the passing of the order. The order passed by the Chief Administrator shall be final.