Section 157 in The Himachal Pradesh Municipal Corporation Act, 1994
157. Right of appeal and revision.
(1)Any person aggrieved by an award made under section 156 may, within thirty days from the date of the communication to him of the award prefer an appeal in writing to the Deputy Commissioner of the district where in the municipality is situated.(2)The Deputy Commissioner shall decide the appeal after sending for the records of the case from the municipality and after giving the parties an opportunity of being heard, and if necessary, after making such further enquiry as he thinks fit, either personally or through an officer subordinate to him.(3)A further appeal shall lie to the State Government; provided that when the award is confirmed by the Deputy Commissioner no such appeal shall lie.(4)The State Government may, at any time, call for the records of any case pending before or disposed of by the Deputy Commissioner:Provided that this power shall not be exercised by the State Government when an appeal has been preferred to it under sub-section (3):Provided further that the State Government shall not under this subsection pass an order revising or modifying an order affecting any person without giving such person an opportunity of being heard.
