64. Time limit for filing application to Tribunal.
(1)Any party aggrieved by the decision of the Board under sub-section (1) or sub-section (3) of Section 40 of the Act, may file an appeal to the Tribunal within thirty days from the date of the decision.(2)Any person aggrieved by an order of the Chief Executive Officer under sub-section (3) of Section 54 of the Act may institute a suit in the Tribunal within sixty days from the date of the said order.
