Section 30 in Punjab State Aid to Industries Act, 1935
30. Appeal.
- Within fifteen days of the receipt of a notice under sections 27, 28, or 29 the borrower may appeal against such order to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and the decision of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government thereon shall be final.
