Section 78(6) in The Bihar State Housing Board Act, 1982
(6)Any person aggrieved by the order passed under Section 78 (5) may within 30 days from the date of the notice of such order prefer an appeal to the Tribunal constituted under Section 52 and the Tribunal may, after hearing the parties to the appeal, dispose of the appeal and the decision of the Tribunal shall be final and conclusive.
