Section 54 in The Gujarat Town Planning and Urban Development Act, 1976
54. [ Appeal. [Section 54 was substituted for the original by Gujarat 2 of 1999, Section 18 (w,e.f. 01-05-1999).]
(1)Any decision of the Town Planning Officer under clauses (iii), (iv), (vi), (vii), (viii) and (x) of sub-section (3) of Section 52 shall forthwith be communicated to the party concerned in the prescribed form and any party aggrieved by such decision may within one month from the date of communication of decision, present an appeal to the Board of Appeal constituted under Section 55.(2)(a)A Board of Appeal existing immediately before the commencement of the Gujarat Town Planning and Urban Development (Amendment) Act, 1999 shall continue to hear and decide appeal until the date on which the Board of Appeal is constituted (hereinafter referred to as "the said date"), by the State Government under Section 55, and(b)all appeals pending on the said date before any Board of Appeal shall stand transferred to the Board of Appeal so constituted.]
