Section 5(1) in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
(1)Any person aggrieved by an order of rejection of an application passed by the Competent Authority under sub-section (1) of section 4 may within thirty days from the date of receipt of order, appeal to the Appellate Authority specified by the Government by notification in the Official Gazette.
