Section 244 in The Himachal Pradesh Municipal Corporation Act, 1994
244. Appeals from orders of municipality.
(1)Any person aggrieved -(a)by the refusal of a municipality under section 208 to sanction the erection or re-erection of a building, or(b)by a notice from a municipality under section 182 requiring a street to be drained, levelled, flagged, metalled or provided with proper means of lighting, or declaring a street to be a public street , or(c)by an order made by a municipality or an Executive Officer/ Secretary under the powers conferred upon it by section 111 or section 120, or section 125 or section 128 or section 237,may appeal within thirty days, from the date of such prohibition, notice or order to such officer as the State Government may appoint for the purpose of hearing such appeals or any of them, or, failing such appointment, to the Deputy Commissioner and no such refusal, notice or order shall be liable to be called in question otherwise than by such appeal.(2)The appellate authority may, if it shall think fit, extend the period allowed by sub-section (1) for appeal.(3)The order of the appellate authority confirming, setting aside or modifying the refusal notice or order appealed from shall be final:Provided that the refusal, notice or order shall not be modified or set aside until the appellant and the municipality have had reasonable opportunity of being heard.
