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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Punjab - Subsection

Section 154(2) in The Punjab Municipal Corporation Act, 1976

(2)Any person aggrieved by an order of the prescribed authority may, within a period of thirty days of the date of communication to him of the order, file an appeal to the Government which shall decide the appeal after giving to the appellant an opportunity of being heard.