209. [ Appeal against the order of demolition. [Substituted vide Haryana Act No. 14 of 2000.]
(1)Any person aggrieved by an order of the committee, the executive officer or the secretary, as the case may be, made under Section 208 may prefer an appeal against the order to the Deputy Commissioner within the period specified in the order for the demolition of the erection of work to which it relates.(2)Where an appeal is preferred under sub-section (1) against the order of demolition, the Deputy Commissioner may stay the enforcement of the order on furnishing of sufficient security and on such terms, if any, for such period, as it may think fit.(3)The Deputy Commissioner after giving opportunity of hearing to both the parties shall dispose of the appeal by conferring, varying or setting aside the order appealed against or he may pass such other orders as he may deem fit.]
