Section 117(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)If any person questions any action of the Authority taken under sub- section (1) or sub-section (2) on the ground that such an action is not in accordance with or in conformity with the provisions of the scheme, the question so raised shall be referred for decision by the Authority to the State Government or any Officer authorised by the State Government in this behalf and the decision of the State Government or of the officer so authorised, as the case may be, shall be final and conclusive and binding on all persons.
