35. [ Appeal. [Substituted Section 35 by Bihar Act 6 of 1978, vide Section 23 (w.e.f 23rd August, 1978).]
(1)Any person aggrieved by any decision of the Chairman under Section 8 or by any decision of the prescribed authority under Section 24 may prefer an appeal to such appellate authority within such time and in such manner as may be prescribed.(2)The appellate authority shall, after hearing the parties pass such order as it deems fit and the order of the appellate authority so passed shall be final.]
