Section 197(1) in The Manipur Municipalities Act,1994.
(1)Any person aggrieved-(a)by the refusal of the Nagar Panchayat or Council under section 126 to sanction the erection, re-erection or material alteration of any building; or(b)by a notice from the Nagar Panchayat or Council under section 112 requiring a road to be drained, levelled, paved, flagged, metalled, or provided with proper means of lighting or under section 129 requiring the alteration or demolition of a building ; or(c)by any order of the Nagar Panchayat or Council under the powers conferred upon it by section 132 or by any order made by the Nagar Panchayat or by the Council under bye-law framed under clause (vii) of sub-section (1) of section 209, may, within thirty days from the date of such refusal, -notice, order, appeal to the Deputy Commissioner.
