Section 48 in Arunachal Pradesh Housing Board Act, 2014
48. Appeal to the High Court.
- The Board or any person aggrieved by a decision of the Tribunal may within three months from the date of the decision, or such further time as the High Court may for sufficient cause allow, appeal to the High Court and the High Court shall pass such orders on the appeal as it thinks fit.Chapter - VI Power To Evict Persons From Board Premises
