(2)[ Any person aggrieved by an order made under sub-section (1) may, within thirty days of the service on him of the order, appeal to the prescribed authority which shall decide the appeal after giving such person and the authority making the order an opportunity of being heard and the decision of the appellate authority shall be binding on the authority making the order.] [Substituted by section 12, Act 100 of 1956, for the original sub-section (2) (w.e.f. 16-2-1957).][* * *] [Sub-section (3) omitted by section 12, Act 100 of 1956 (w.e.f. 16-2-1957).]
