(1)Any person aggrieved by an order of the competent authority under Section 45 or Section 46 may, within one month of the date of the service of notice under Section 45 or Section 46, as the case may be, prefer an appeal to the District Judge of the district in which the premises are situate :Provided that the appellate authority may entertain the appeal after the expiry of the said period of one month, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under Sub-section (1) the appellate authority may, after calling for a report from the competent authority and after making such further enquiry, as may be necessary, pass such orders as he thinks fit.(3)Where an appeal is preferred under Sub-section (1) the appellate authority may stay the enforcement of the order of the competent authority for such period and on such conditions as he thinks fit.
