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[Cites 0, Cited by 28] [Section 15(1)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1)(b) in East Punjab Urban Rent Restriction Act, 1949

(b)Any person aggrieved by an order passed by the Controller may, within fifteen days from the date of such order or such longer period as the appellate authority may allow for reasons to be recorded in writing, prefer an appeal in writing to the appellate authority having jurisdiction. [In computing the period of fifteen days the time taken to obtain a certified copy of the order appealed against shall be excluded.] [Added by Punjab Act 29 of 1956, section 3(i).]