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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(1) in Punjab Regional and Town Planning and Development Act, 1995

(1)Any person aggrieved by an order passed under section 67 may appeal, within thirty days of the communication of that order to him, to the State Government in such manner and on payment of such fee as may be prescribed.