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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(1) in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993

(1)Any person feeling aggrieved by any order passed by the Competent Authority under this Scheme, shall be entitled to file an appeal to the Chief Administrator, Chandigarh within 30 days from the date of communication of the impugned order.