Section 40 in The Punjab Agricultural Produce Markets Act, 1961
40. Appeal.
- Any person objecting to an order passed by a Committee under section 13 or by the [ -] [Omitted by Punjab Act 40 of 1963, Section 7.] Secretary of the Board under sub-section (5) of section 33 may appeal to the Board in the manner prescribed and the Board's decision on appeal shall be final.
