(1)An appeal shall lie from an order of the Chairman, Tehsil Committee made in respect of any Wakaf premises to the appellate authority within 30 days of the order.(2)No order of the Chairman, Tehsil Committee shall be stayed by appellate authority without providing opportunity of being heard to the Chairman of that Tehsil Committee.(3)Every appeal under the section shall be disposed off by the appellate authority within ninety days from the date of appeal. In case the appeal is not decided within ninety days the stay order, if any, passed buy such appellate authority, shall automatically stand vacated and it shall be open to the Chairman, Tehsil Committee to execute the order passed by him in the manner prescribed.
