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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Punjab - Subsection

Section 198(3) in The Punjab Municipal Act, 1999

(3)Any person aggrieved by the order of the prescribed authority may, within a period forty-five days from the date of communication to him of the order, file an appeal to the authority referred to in section 209, which shall decide the appeal, after giving the appellant an opportunity of being heard in the prescribed manner.Appeal