Section 54 in Faridabad Complex (Regulation and Development) Act, 1971
54. Other powers of the Chief Administrator.
(1)Notwithstanding anything to the contrary contained in this Act, the provisions of the Punjab Urban Estates (Development and Regulation) Act, 1964, including the powers to impose tax or fees under section 7 thereof and the rules framed thereunder, shall apply to the urban estate comprised in the Faridabad Complex.(2)The powers of the Chief Administrator under sections 4, 5, 6, 12, 13 and 16 of the Punjab Urban Estates (Development and Regulation) Act, 1964, shall be exercised by the Chief Administrator appointed under sub-section (1) of Section 4 of this Act and the powers under the remaining sections of the said Act shall be exercised by the competent authority under the Punjab Urban Estate (Development and Regulation) Act, 1964.(3)Any person aggrieved by an order of the Chief Administrator in exercise of powers under Sections 4, 5, 6, 12, 13 and 16 of the Punjab Urban Estates (Development and Regulation) Act, 1964, may, within thirty days of the date of the communication to him of such order, prefer an appeal to the State Government.(4)The State Government may, after hearing the appeal, confirm, vary or reverse the order appealed from and may pass such order as it may deem fit.
