Section 34 in The Pepsu Townships Development Board Act, 1954
34. [ Representation by the Board. [Section 34 substituted by Punjab Act 19 of 1973, section 9.]
- When the State Government has made an order under section 32 or 33, the Board may, within three months of the date of receipt of such order, make such representation to the State Government as it thinks fit and if no such representation is received within the period specified, or if on consideration of a representation from the Board the State Government is of opinion, that the order of prohibition shall be confirmed, modified or rescinded, the State Government shall pass such order accordingly and the order so passed shall be final.]
