Section 49(1) in Faridabad Complex (Regulation and Development) Act, 1971
(1)Any person aggrieved -(a)by a notice from the Chief Administrator requiring a street to be drained, levelled, paved, flagged, metalled or provided with proper means of lighting or being declared a street to be a public street or requiring the alteration or demolition of a building; or(b)by an order made by the Chief Administrator under the powers exercisable by him under [Section 116 for section 123 or section 128 or section 131 of the Haryana Municipal Act, 1973, as made applicable by section 56 of this Act] [Substituted by Haryana Act No. 41 of 1973.];may appeal within thirty days from the date of such notice or order to the State Government.
