Section 7 in The Himachal Pradesh Roadside Land Control Act, 1968
7. Right of appeal.
(1)Any person aggrieved by an order of the Collector under sub-section (2) of section 6 granting permission subject to conditions or refusing permission may, within thirty days from the date of such order, prefer an appeal to the Financial Commissioner.(2)The order of the Financial Commissioner on appeal shall be final.
