(1)Any person aggrieved-(a)by the refusal of the Board under Section 174 to sanction, the erection, re-erection or material alteration of any buildii1g, or(b)by a notice from the Board under Section 155 requiring a road to be drained, levelled, paved, flagged, metalled or provided with proper means of lighting, or under Section, 177 requiring the alteration or demolition of a building, or(c)by any order made by the Board under bye-law made under Section 302, clause (vi), or(d)by any order made by the Board under the powers conferred upon it by Section 181 or 255,may appeal within thirty days from the date of such refusal, notice or order to the Board and every such appeal shall be heard and determined by not less than three members of the Board who shall be appointed in that behalf by the Board at a meeting, and no such refusal, notice or order shall be liable to be called in question otherwise than by such an appeal.(2)The appellate authority may, for sufficient cause extend the period allowed by sub- Section (1) of this section for appeal.(3)The order of the appellate authority confirming, setting aside or modifying the prohibition, notice or order appealed from, shall be final:Provided that the prohibition, notice or order shall not be modified or set aside until the appellant and the Board have had reasonable opportunity of being heard.
