Section 54(3) in Faridabad Complex (Regulation and Development) Act, 1971
(3)Any person aggrieved by an order of the Chief Administrator in exercise of powers under Sections 4, 5, 6, 12, 13 and 16 of the Punjab Urban Estates (Development and Regulation) Act, 1964, may, within thirty days of the date of the communication to him of such order, prefer an appeal to the State Government.
