Section 82 in Punjab Regional and Town Planning and Development Act, 1995
82. Appeal against grant of permission subject to conditions or refusal of permission.
(1)Any person aggrieved by an order passed under section 81 may, within thirty days of the communication of that order to him, appeal to the appellate authority, as the State Government may, by notification, appoint, for the purpose of this section, in such manner and on payment of such fees as may be prescribed.(2)The appellate authority may, after giving a reasonable opportunity of being heard to the appellant and the Competent Authority concerned, pass an order dismissing the appeal or accepting the appeal by -(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think fit; and(iii)removing the conditions subject to which permission has been granted and imposing other conditions, if any, as it may think fit;[Provided that the grant of permission by the appellate authority, whether conditional or otherwise, shall be in conformity with the provisions of the Master Plan.] [Proviso added by Punjab Act No. 13 of 2003.](3)The decision of the appellate authority on the appeal shall be final and shall not be questioned in any court.
