Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

State of Punjab - Section

Section 7 in The Punjab New Capital (Periphery) Control Act, 1952

7. Appeal.

(1)Any person aggrieved or affected by an order of the Deputy Commissioner under sub-section (2) of section 6 granting permission subject to conditions or refusing permission, may within sixty days from the date of such order prefer an appeal to the Commissioner.
(2)The order of the Commissioner on appeal shall be final.