50. Appeals against order of the survey officer under Sections 48 & 49.
(1)The highway authority or any other person affected by the decision under Section 48 or 49 may, within three months of the date of service of notice under those sections, appeal to the Collector or the Chief Revenue Officer of the district and the decision of such officer shall be recorded in writing and notice of such decision given in the prescribed manner to the parties to the appeal. Any modification of the Survey Officer' decision ordered by the appellate authority shall be noted in the record prepared under Section 48 or 49 as the case may be.(2)No appeal preferred after the expiry of the said period of three months shall be admitted.Provided that the time taken to obtain a copy of the decision and the map under sub-section (3) shall not be taken into account in calculating the said period of three months.(3)A copy of the order and a copy of the map recording the boundaries as determined under Section 48 or 49 or sub-section (1) of this section, shall be furnished to the highway authority or to any person interested in such order map, as the case may be or the application to the Survey Officer and on payment of such reasonable cost as may be fixed.
