Section 12B(3) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(3)A person aggrieved by the orders of Director passed under sub-section (2) or sub-section (3), as the case may be, of Section 12 of the Act, may file an appeal to the Tribunal within a period of sixty days and the decision of the Tribunal on such appeal shall be final. The Tribunal shall also hear the cases involving constructions made up to 28th April, 1995 in violation of the Act along scheduled roads and otherwise as if these were appeals against the order of Director. Any case against the orders of Director passed under sub-section (2) or sub-section (3) of Section 12 of the Act pending in any court of law except High Court or Supreme Court shall be transferred to the Tribunal.] [Inserted vide Haryana Act 7 of 1989.]
