Section 45 in The Delhi Urban Shelter Improvement Board Act, 2010
45. Appeals.
(1)Any person aggrieved by any notice, order or direction issued or given by the Board under this Act, may, within thirty days from the date of receipt of the notice, order or decision, appeal to the Lieutenant Governor:Provided that the Lieutenant Governor may entertain an appeal after the expiry of the said period of thirty days if he is satisfied that there was sufficient cause for not filing it within that period.(2)An appeal to the Lieutenant Governor shall be made in such form and shall be accompanied by a copy of the notice, order or direction appealed against and by such fees as may be prescribed by rules.(3)The order of the Lieutenant Governor on an appeal under sub-section (1) shall be final.(4)No appeal shall be decided under this section unless the appellant has been heard or has had a reasonable opportunity of being heard.
