Section 99(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)Any person aggrieved by an order passed by the authorised officer under section 295 or section 296 of the Act, may, within a period of thirty days, file an appeal to the Director, Urban Development Department:Provided that the Director, Urban Development may entertain the appeal after the expiry of said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
