Section 72D in The Punjab Town Improvement Act, 1922
72D. Action of Deputy Commissioner to be immediately reported.
- When the Deputy Commissioner makes any order under section 72-B or section 72-C he shall forthwith forward to the State Government a copy thereof, with a statement of reasons for making it, and with such explanation, if any, as the trust may wish to offer and the State Government may thereupon confirm, modify or rescind the order.
