Section 261(2) in Haryana Municipal Corporation Act, 1994
(2)Any person aggrieved by an order of the Commissioner made under sub- section (1) may prefer an appeal against the order to the court of the [Divisional Commissioner] [Substituted 'District Judge' by Haryana Act No. 1 of 2007, dated 14.2.2007] of the Municipal area within the period specified in the order for the demolition of the erection or work to which it relates.
