Section 44 in Assam Town and Country Planning Act, 1959
44. Duties of the Appellate Authority.
(1)The duties and powers of the Appellate Authority shall be as follows -(a)to hear and decide appeals against the orders of the Authority.(b)to decide and hear appeals in respect of such other matters and exercise such other powers as may be entrusted to and conferred upon it by the State Government in accordance with the provisions of this Act.(2)All appeals to the Appellate Authority shall be filed within a month from the date of the order appealed against. The time required for taking out copies of the order shall be excluded. The Appellate Authority may, however, in its discretion condone such delay in filing appeal for sufficient reasons.
