Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1) in The Punjab New Capital (Periphery) Control Act, 1952

(1)Any person aggrieved or affected by an order of the Deputy Commissioner under sub-section (2) of section 6 granting permission subject to conditions or refusing permission, may within sixty days from the date of such order prefer an appeal to the Commissioner.