Section 33(3) in The Punjab Apartment Ownership Act, 1995
(3)The appellate authority, after giving an opportunity to be heard to the parties and to the competent authority, may pass such order as it may deem fit, either confirming, modifying or setting aside the order of the competent authority, and record its reasons, in writing, and the order of the appellate authority shall be final, unless revised by the State Government under Section 34.
