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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Punjab - Subsection

Section 82(1) in Punjab Regional and Town Planning and Development Act, 1995

(1)Any person aggrieved by an order passed under section 81 may, within thirty days of the communication of that order to him, appeal to the appellate authority, as the State Government may, by notification, appoint, for the purpose of this section, in such manner and on payment of such fees as may be prescribed.