235. Action of Deputy Commissioner to be immediately reported.
- When the Deputy Commissioner makes any order under Section 232, section 233 or section 234 he shall forthwith forward to the State Government a [*] [The words 'and when the Commissioner makes an order under section 232 or Section 234 he shall forthwith forward to State Government' omitted by ibid, section 3 and Schedule III.] copy thereof, with a statement of the reasons for making it and with such explanation, if any, as the committee may wish to offer, and [the State Government] [The words 'the Commissioner or' omitted by Punjab Act No. 34 of 1953.] [*] [The words 'as the case may be', omitted by Punjab Act No. 34 of 1953.]may thereupon confirm, modify or rescind the order.
