Section 28 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993
28.
(1)Any person feeling aggrieved by any order passed by the Competent Authority under this Scheme, shall be entitled to file an appeal to the Chief Administrator, Chandigarh within 30 days from the date of communication of the impugned order.(2)The Chief Administrator may confirm, vary or revise the orders appealed against and pass such orders as he may deem fit.Order passed in appeal by the Chief Administrator shall be final.
