Section 53 in Arunachal Pradesh Housing Board Act, 2014
53. Appeal.
(1)Any person aggrieved by an order of the competent authority may within thirty days from the date of-(i)the service of notice under section 49 or section 50 ; or(ii)the imposition of penalty under section 52, prefer an appeal to the Deputy Commissioner of the District in which the premises of the Board are situated or to any other officer, as the State Government may appoint in this behalf :Provided that the appellate officer may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)Where an appeal is preferred under sub-section (1), the appellate officer may stay the enforcement of the order of the competent authority for such period and on such conditions as he deems fit.(3)Every appeal under this section shall be disposed of by the appellate officer as expeditiously as possible.
