- Any person aggrieved by an order passed by the Controller under the provisions of chapters II, III or IV may within thirty days from the date thereof, appeal,-(i)to the Deputy Commissioner when the officer passing the order is an officer not below the rank of an Assistant Commissioner; and(ii)to the Assistant Commissioner in any other case, and the appellate authority may pass such order in appeal as it deems fit.Chapter-V Regulation of Eviction
