Section 19 in Haryana Management of Municipal Properties and State Properties Rules, 2007
19. Appeal.
(1)Any person aggrieved by an order of Executive Officer made under these rules, may within thirty days of the date of communication to him of such order prefer an appeal to the Deputy Commissioner.(2)The Deputy Commissioner may, after hearing the appeal, confirm, modify or reverse the order appealed from and may pass such orders as he deems fit.
