Section 31 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
31. Appeal.
- [(1) Any applicant aggrieved by an order granting permission on condition or refusing permission under section 30 or amendment under section 30-A may, within thirty days of the date of communication of the order to him, prefer an appeal to such authority, in such manner and accompanied by such fees as may be prescribed.] [Substituted by C.G. Act No. 22 of 2010, dated 30.8.2010.](2)The appellate authority may, after giving a reasonable opportunity to the appellant and the Director to be heard, by order, dismiss the appeal or allow the appeal by granting permission unconditionally or subject to the conditions as modified.(3)Subject to the provisions of Section 32 the order of the appellate authority shall be final.
