Section 46 in Punjab Regional and Town Planning and Development (General) Rules, 1995
46. Appeal under sub-section (1) of Section 89.
- Any person aggrieved by the notice served under sub-section (1) of Section 89 may appeal to the State Government within a period of thirty days from the date of service of notice in the same manner and in the same form as provided for under rule 44 for preferring appeal under sub-section (3) of Section 87. (Sections 89(2) and 180(2)(zzg).)
