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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(d) in Rules for the Sale of Surplus Rural Properties

(d)Every person whose application is rejected may within 15 days of the date of the order, file an appeal against that order before S.O. (Sales) whose orders thereon, subject to the provisions of Review and Revision as provided in these rules shall be final.