Section 18(1) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
(1)Any person aggrieved by an order of the Taxation Officer made [under section 4, and section 12] [Substitute by section 18 of Uttarakhand Act No. 08 of 2013.] may, within thirty days from the date of receipt of such order, prefer an appeal to the appellate authority.
