Section 10 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
10. Appeals.
- Any person aggrieved or affected by an order of the Directors under sub-section (2) of Section 8 granting permission or licence subject to conditions or refusing permission or licence may, within sixty days from the date of such order prefer an appeal to the [Commissioner and Secretary to Government, Haryana, Town and Country Planning Department whose orders] [Substituted vide Haryana Act No. 16 of 1996.] on such appeal shall be final.[10A. Revision. - The Government may call for the record of any case pending before, or disposed of by any subordinate authority for the purpose of satisfying itself as to the legality or propriety of any proceedings or of any order made therein and may pass such order in relation thereto as it may think fit.] [Inserted vide Haryana Act No. 8 of 2001.][10B. Review. - The Director may, either of his own motion or on an application of any party interested, review, and on so reviewing modify, reverse on confirm any order passed by himself or by any of his predecessors in office :Provided that -(a)when the Director proposes to review any order passed by his predecessor in office, he shall first obtain the sanction of the Government;(b)no application for review of an order shall be entertained unless it is made within a period of sixty days from the date of passing of the order, or unless the applicant satisfies the Director that he had sufficient cause for not making the application within that period;(c)no order shall be modified or reversed unless the parties concerned have been afforded a reasonable opportunity of being heard;(d)no order against which an appeal has been preferred shall be reviewed.]
