Section 14 in The Greater Noida Industrial Development Area Building Regulations, 1992
14. Appeal against refusal or sanction with modifications of a building permit.
- Any applicant aggrieved by an order of refusal of a building permit or its sanction with modifications may within thirty days from the date of communication of such order, appeal to the Chief Executive Officer. The decision of the Chief Executive Officer on such appeal shall be final, conclusive and binding.
