Section 12 in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
12. Appeals.
(1)Any person aggrieved by an order of a competent authority refusing to grant or renew a licence or suspending or cancelling a licence, may appeal in such form as may be prescribed within ninety (90) days to the appellate authority:Provided that the appellate authority may entertain an appeal even after expiry of the prescribed period, if it is satisfied that the appellant was prevented by sufficient cause from filling the appeal in time.(2)On receipt of an appeal under sub-section (1), the appellate authority shall, after giving the appellant an opportunity of being heard, pass such order as it thinks fit.(3)Subject to the provisions of section 14, an order passed under this section shall be final.
