Section 15(5) in U.P. Urban Planning and Development Act, 1973
(5)Any person aggrieved by an order under Sub-section (4) may appeal to the [Chairman] [Substituted by UP Act No. 13 of 1975] against that order within thirty days from the communication thereof and may after giving an opportunity of hearing to the appellant and, if necessary, also to the representative of the [Vice- Chairman] [Substituted by UP Act No. 13 of 1975], either dismiss the appeal or direct the [Vice-chairman] [Substituted by UP Act No. 13 of 1975] to grant the permission applied for with such modifications, or subject to such conditions, if any, as may be specified.
