Section 24 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
24. Appeal. - An appeal shall lie to the Deputy Commissioner of the District against the following orders of the Executive Engineer :-
(1)Order rejecting an application for erection, re-erection, alterations or additions to a building.(2)Any order passed under bye-law 23. The order of the Deputy Commissioner shall be final.
