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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in Pepsu Townships Development Board Disposal of Property Rules, 2003

(2)Any revision against the order of Appellate Authority shall lie with the Financial Commissioner (Revenue), Punjab or any other officer appointed in this behalf by the State Government within a period of sixty days from the date of passing of such an order.