Section 33(1) in The Bihar Apartment Ownership Act, 2006
(1)The Commissioner of the Division will be the Appellate Authority who will hear appeals against the orders of the Competent Authority.(a)Any person aggrieved by any order of the Competent Authority under this Act, may, within a period of thirty days of the communication of the order to him, prefer an appeal to the Appellate Authority in such form and manner as may be prescribed.(b)The Appellate Authority, after giving opportunity to be heard to the parties, may pass such order, as Appellate Authority shall deem fit, either confirming, modifying or setting aside the order of the Competent Authority, and shall record its reasons in writing. The order of the Appellate Authority shall be final and conclusive.(c)In discharging its functions, the Appellate Authority shall have all the powers under the Code of Civil Procedure, 1908 while deciding an appeal.
