Section 11(4) in Punjab Urban Estates (Development and Regulation) Act, 1964
(4)Where a person is aggrieved by any order of the Chief Administrator, deciding a case under subsection (2) or sub-section (3), he may, within thirty days of the date of communication to him of such decision, make an application in writing to the State Government for revision against the said decision; and the State Government may confirm, alter or rescind the decision of the Chief Administrator.
